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State of Rajasthan - Section

Section 15 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

15. Posting of cases.

(a)Cases shall be included in the Cause List of each Bench as per the directions of the Chairperson.
(b)The case files of the cases posted in the Cause List shall be circulated to the Bench two days in advance together with the Cause List.