Section 3(m) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
(m)"Minority" means community notified under clause (f) of Section 2 of National Commission for Minority Educational Institutions Act, 2004 (Act No. 2 Year 2005).'.(ii)A new clause (mm) after clause (m) shall be inserted as follows, namely-
