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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The National Commission For Minority Educational Institutions Act, 2004

(2)The Commission shall consist of a Chairperson and [three members] [Substitution for the words 'two members' by Act 20 of 2010 (w.e.f. 16.8.2010) ] to be nominated by the Central Government.