Section 3(2)(d) in The Protection of Human Rights Act, 1993

[Cites 0, Cited by 3] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(d) in The Protection of Human Rights Act, 1993

(d)[three Members, out of which at least one shall be a woman,] [Substituted 'two Members' by Act No. 19 of 2019, dated 27.7.2019.] to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to human rights.

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Union of India - Subsection

Section 3(2)(d) in The Protection of Human Rights Act, 1993