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

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

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