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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(2) in Protection of Human Rights Act, 1993

(2)[ Subject to the provisions of this Act and the rules made thereunder, the Commission shall have the power to lay down by regulations its own procedure.] [Substituted by Section. 8, Act 43 of 2006 for sub-section (2) (w.e.f. 23-11-2006).]