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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(c) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(c)All complaints registered as aforesaid shall be placed before the commission for consideration as expeditiously as possible and ordinarily not later than seven working days from the date of its receipt. In case a complaint cannot be placed before Commission within the period as aforesaid, if shall be placed before the Chairperson for appropriate orders.