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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(d) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(d)After completing the scrutiny, the Assistant Registrar shall fill up form A. in case of complaints found entertainable and, fill up Form B in case, the complaint found as not entertainable for any of the reasons mentioned in Regulation 9. He shall then forward the complaint with the scrutiny report to the Registration Section.