Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in Transgender Persons (Protection of Rights) Act, 2019

(a)"appropriate Government" means, -
(i)in relation to the Central Government or any establishment, wholly or substantially financed by that Government, the Central Government;
(ii)in relation to a State Government or any establishment, wholly or substantially financed by that Government, or any local authority, the State Government;