Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(m) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(m)"Secretary" means an officer whose services have been made available to the Commission by the State Government under clause (a) of Sub-section (1) of Section 27 of the Act and who is designated as such by the Commission.