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[Cites 0, Cited by 5] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Protection of Human Rights Act, 1993

(1)A State Government may constitute a body to be known as the .......... (name of the State) Human Rights Commission to exercise the powers conferred upon, and to perform the functions assigned to, a State Commission under this Chapter.