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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(2)Any person or a pleader authorised by such person may make an application to the Secretary for obtaining a certified copy of any order of the Commission and the Secretary shall order furnishing of a certified copy of such order to such person or the pleader, as the case may be.