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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Central Educational Institutions (Reservation In Admission) Act, 2006

(c)"appropriate authority" means the University Grants Commission, the Bar Council of India, the Medical Council of India, the All India Council for Technical Education or any other authority or body established by or under a Central Act for the determination, co-ordination or maintenance of the standards of higher education in any Central Educational Institution;