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

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Union of India - Subsection

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

(g)[ Member means a Member of the Commission or of the State Commission, as the case may be;] [Substituted by Act 43 of 2006, Section 2, for Clause 9g) (w.e.f. 23.11.2006).]

(ga)[ "National Commission for Backward Classes" means the National Commission for Backward Classes constituted under section 3 of the National Commission for Backward Classes Act, 1993;] [Inserted by Act No. 19 of 2019, dated 27.7.2019.]

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Union of India - Subsection

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