Section 2(d) in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
(d)"discrimination" means any act or omission which directly or indirectly, expressly or by effect, immediately or over a period of time,-(i)imposes any burden, obligation, liability, disability or disadvantage on any person or category of persons, based on one or more HIV-related grounds;
