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 8] [Entire Act] Union of India - Subsection Section 8(8) in The National Human Rights Commission (Procedure) Regulations, 1994 (8)On receipt of the comments of the concerned authority, a detailed note on the merits of the case shall be prepared for consideration of the Commission.
