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

State of Tripura - Subsection

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

(i)[ "National Commission for the Scheduled Castes" means the National Commission for the Scheduled Castes referred to in article 338 of the Constitution; [Substituted by section. 2, Act 43 of 2006, for clause (i) (w.e.f. 23-11-2006).]
(ia)"National Commission for the Scheduled Tribes" means the National Commission for the Scheduled Tribes referred to in article 338A of the Constitution;]