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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4)(iii) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(iii)record a certificate to the effect that the subject matter of the complaint or the grievance is not subjudice before any Court or Tribunal or is not pending before a Commission including the National Human Rights Commission and is not covered by a judicial verdict or decision of any Commission;