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

State of Odisha - Subsection

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

(g)"Division" means a Division or Divisions as may be constituted or reconstituted by the Chairperson from time to time for convenience of transaction of official work in the office of the Commission and may include Administration Division, Law Division and Investigation Division.