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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006 (b)"appeal" means an appeal made to the Commission under sub-section (1) of section 12-A or under sub-section (1) of section 12-B of the Act;
