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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(2)All communications addressed to the Chairperson, Members or other officers of the Commission by name shall be placed before the Chairperson or the Member or the officer concerned, as the case may be, and shall after their perusal be forwarded to the officer designated under clause (1) above.