Section 9(3) in The National Commission For Minority Educational Institutions Act, 2004
(3)All orders and decisions of the Commission shall be authenticated by the Secretary or any other officer of the Commission duly authorised by the Secretary in this behalf.[Chapter III [Substituted by Act 18 of 2006, Section 3, for Chap.III (w.e.f. 23.1.2006).] Rights Of A Minority Educational Institution
