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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(c) in The M.P. Minorities Commission (Procedure) Regulations, 1996

(c)However, the Commission shall not consider matter which is :
(i)Subjudice in any Court of Law;
(ii)Vague, anonymous or pseudonymous;
(iii)Frivolous or outside the purview of the Commission.