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State of Rajasthan - Section

Section 35 in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

35. Report of Action taken.

- Report of follow up action shall be submitted to the commission by the secretary at every subsequent meeting indicating therein the present stage of action on each item on which the Commission had taken a decision in any of its earlier meetings, excepting the items on which no further action is called for.