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

Union of India - Subsection

Section 29(3) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(3)Every certified copy of the order of the Commission shall be prepared in the office of the Commission and shall be authenticated by the Secretary or any officer authorised by him in this behalf.