Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] Union of India - Section Section 18 in The National Commission For Minority Educational Institutions Act, 2004 18. Power to amend Schedule .[Omitted by the National Commission for Minority Educational Institutions (Amendment) Act, 2006 (18 of 2006), section 7 (w.e.f. 23-1-2006)].
