Section 2(1)(f) in The Protection of Human Rights Act, 1993

[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Protection of Human Rights Act, 1993

(f)[ International Covenants means the International Covenant on Civil and Political Rights and the International Covenant on Economic, Social and Cultural Rights adopted by the General Assembly of the United Nations on the 16th December, 1966 and such other Covenant or Convention adopted by the General Assembly of the United Nations as the Central Government may, by notification, specify;] [Substituted by Act 43 of 2006, Section 2, for Clause (f) (w.e.f. 23.11.2006).]

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Union of India - Subsection

Section 2(1)(f) in The Protection of Human Rights Act, 1993