2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Commission" means the National Commission for Minorities constituted under section 3;

(b) "Member" means a Member of the Commission 2[and includes the Vice-Chairperson];

(c) "minority", for the purposes of this Act, means a community notified as such by the Central Government;

(d) "prescribed" means prescribed by rules made under this Act.

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