Section 2(a) in The Collection Of Statistics Act, 1953

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Union of India - Subsection

Section 2(a) in The Collection Of Statistics Act, 1953

(a)"appropriate Government" means--

(i)the Central Government, in relation to the collection of statistics under a direction issued by it under section 3, and

(ii)the State Government, in relation to the collection of statistics under a direction issued by it under that section;