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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(6)(b) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(b)The case in which summons has been issued for personal appearance of a person, shall be placed before the Commission, on the dated in the summons for such personal appearance.