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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(a) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(a)Unless otherwise ordered by the Chairperson, the entire records of disposed of complaints shall be destroyed after the expiry of a period of two years from the date of final disposal.