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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in A.P. State Human Rights Commission (Procedure) Regulations, 2013

(1)Complaints shall be made in triplicate to the Commission in writing, ordinarily in Telugu or English language. However, the Commission may entertain complaints in any other language included in the Eighth Schedule of the Constitution if the complainant or the aggrieved person does not know Telugu or English.