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

State of Rajasthan - Subsection

Section 2(iii) in The Rajasthan State Commission for Minorities Act, 2001

(iii)"minority" for the purpose of this Act means a community notified as such by the Central Government for the purpose of the National Commission for Minorities Act, 1992 (Central Act No. 19 of 1992).