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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(b) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(b)If the complaint is admitted or is taken cognizance suo-motu, the notice in Form-G shall be sent to the concerned authority enclosing a copy of the complaint. Such notice shall specify the time within which the information or the report has to be submitted.