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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(e) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(e)"Chairperson" means the Chairperson of the Commission and includes a Member authorised to Act as the Chairperson under Sub-section (1) of Section 25 of the Act.