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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(7) in The National Human Rights Commission (Procedure) Regulations, 1994

(7)On every complaint on which a decision is taken by the Chairperson/Commission to either hold in enquiry or investigation, the Secretariat shall call for reports/comments from the concerned Government/authority giving the latter a reasonable time therefor.