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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(a) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(a)The Commission or some of the Members may transact business at places outside its Headquarters as and when previously approved by the Chairperson provided that if parties are to be heard in connection with any enquiry under the Act, at least, two members shall constitute the Bench of the Commission for such purpose.