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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(5)(ii) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(ii)record a certificate to the effect that the subject matter of the complaint or the grievance is not subjudice before any Court or Tribunal not pending before a Commission including the National Human Rights Commission and not covered by a judicial verdict or decision of any Commission.