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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Non-Resident Indians' (Keralites) Commission Act, 2015

(2)Where a complaint has been made under sub-section (1), the Commission may, before initiating any process against the respondent, cause a preliminary investigation in such a manner as it may deem fit, for the purpose of satisfying itself that the complaint requires to be inquired into.