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State of Odisha - Section

Section 45 in Orissa Human Rights Commission (Procedure) Regulations, 2003

45. Saving.

- Complaints received and considered by the Commission prior to the Commencement of the Regulations shall be deemed to have been dealt with under these Regulations and in respect of such complaints, records shall be complied with and subsequent actions taken to the extent reasonably practicable in accordance with the provisions of these Regulations.