Section 2 in The Maharashtra State Minorities Commission Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the Maharashtra State Minorities Commission constituted under section 3 of the Act;(b)"Government" means the Government of Maharashtra;(c)"Member" means a member of the Commission;(d)"Minorities" means the communities residing in the State of Maharashtra declared by the Government as minority communities, by order in the Official Gazette, from time to time;(e)"prescribed" means prescribed by rules made under this Act;(f)"Secretary" means the Secretary of the Commission.
