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State of Odisha - Section
Section 48 in Orissa Human Rights Commission (Procedure) Regulations, 2003
48. Amendments and Additions.
- Commissions may from time to time add, delete and amend these Regulations or any provision thereof and may issue appropriate directions on any matter not covered by these Regulations.Form-1[(Regulation No.11 (3)]Orissa Human Rights CommissionYear............| Sl. No. | Date of Diary | No. & Date of the Letter | Name and address of the Sender | Subject matter of the letter in brief | Division to which it relates | Remarks |
| Diary No. | ||
| Classification Code |