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

State of Andhra Pradesh - Subsection

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

(i)be submitted under the signature of the aggrieved person or of a person on behalf of the aggrieved person: