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

State of Odisha - Subsection

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

(i)be submitted under the signature of the aggrieved person or of a person submitting the complaint on behalf of the aggrieved person: