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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4)(ii) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(ii)state the name and full address of the aggrieved person or each aggrieved person and if the complaint is made by any person other than an aggrieved person, the name and full address of the person making the complaint and of the aggrieved person or persons;