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

State of Odisha - Subsection

Section 11(5) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(5)If a communication is not a complaint under Section 12(a) of the Act, but relates to the other clauses of Section 12, the same shall be placed before the Secretary, who shall place it before the full Commission with a brief note as early as possible in accordance with the procedure outlined in Regulation-7.