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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(e)"competent authority" means an authority appointed by the appropriate Government to grant no objection certificate for the establishment of any educational institution of their choice by the minorities or to grant minority status certificate to any minority educational institution;