Section 2(1)(h) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

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Union of India - Subsection

Section 2(1)(h) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(h)"Institute" means the Rajiv Gandhi National Institute of Youth Development;

(ha)[ "officer" means an officer of the Institute as referred to in sub-section (c) of section 21 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]

(hb)"Planning Board" means an authority as referred to in clause (c) of section 11 of the Act;]

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Union of India - Subsection

Section 2(1)(h) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013