Legal Document View

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
[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Protection of Human Rights Act, 1993

(i)[ National Commission for the Scheduled Castes means the National Commission for the Scheduled Castes referred to in article 338 of the Constitution; [Substituted by Act 43 of 2006, Section 2, for Clause (i) (w.e.f. 23.11.2006).]
(ia)National Commission for the Scheduled Tribes means the National Commission for the Scheduled Tribes referred to in article 338-A of the Constitution;]