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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(f) in Orissa Human Rights Commission (Procedure) Regulations, 2003

(f)"Director (Investigation)" means an officer not below the rank of an Inspector General of Police made available to the Commission by the State Government under clause (b) of Sub-section (1) of Section 27 of the Act and designated by the Commission as the Director of Investigation;