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

State of Odisha - Subsection

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

(c)"Complaint" means any petition or communication received by the Commission from a victim or any other person on his behalf, in person or by post or by telegram or by FAX or by any other means whatsoever, alleging violation of human rights as defined in Section 2 (d) read with Section 21 (5) of the Act or abetment thereof or negligence in the prevention of such violation by a public servant.