Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(a) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(a)Minutes of the meeting of the Commission shall be recorded by the Secretary or by any other officer authorized by the Chairperson. Such minutes shall be submitted to the Chairperson for approval and after approval it shall be circulated to all the members of the Commission.