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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(c)"Appellant" means a person making an appeal to the Commission under sub-section (1) of section 12-A or under sub-section (1) of section 12-B of the Act;