Section 2(1)(b) in The Protection of Human Rights Act, 1993

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

Union of India - Subsection

Section 2(1)(b) in The Protection of Human Rights Act, 1993

(b)Chairperson means the Chairperson of the Commission or of the State Commission, as the case may be;

(ba)[ "Chief Commissioner" means the Chief Commissioner for Persons with Disabilities referred to in sub-section (1) of section 74 of the Rights of Persons with Disabilities Act, 2016;] [Inserted by Act No. 19 of 2019, dated 27.7.2019.]

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Union of India - Subsection

Section 2(1)(b) in The Protection of Human Rights Act, 1993