Section 2(k) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(k)"minority" means a community defined as minority under clause (f) of Section 2 of the National Commission for Minority Educational Institutions Act, 2004 (Central Act 2 of 2005);(I)"minority institution" means an institution imparting medical education, established and administered by a minority;
