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State of Maharashtra - Section

Section 16 in Maharashtra State Human Rights Commission Rules, 2000

16. Power to relax rules.

- The State Government shall have the power to relax the provisions of any of these rules in respect of the Chairperson or other Members.[***] [Deleted 'Schedule I' by Notification No. HRC-0114/CR 6/Pol-14. dated 1.9.2017 (w.e.f. 18.8.2000).]