Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(6) in A.P. State Human Rights Commission (Procedure) Regulations, 2013 (6)A complaint which does not comply with one or more of the requirements of Regulation 11 shall be liable to be rejected.
