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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(7) in Protection of Human Rights Act, 1993

(7)Every complaint transferred under sub-section (6) shall be dealt with and disposed of by the State Commission as if it were a complaint initially filed before it.] [Inserted by Act 43 of 2006, section. 10 (w.e.f. 23-11-2006).]