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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(h)“National Commission for Safai Karmacharis” means the National Commission for Safai Karamcharis constituted under section 3 of the National Commission for Safai Karmacharis Act, 1993 (64 of 1993) and continued by Resolution of the Government of India in the Ministry of Social Justice and Empowerment vide No.17015/18/2003-SCD-VI, dated 24th February, 2004 and as amended from time to time;