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

State of Rajasthan - Subsection

Section 10(e) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(e)if the communication is found to be not a complaint under section 12(a) of the Act, but relates to the other clauses of section 12, the same shall be placed before the Secretary who shall place it with a brief note before the commission as early as possible.