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Union of India - Section

Section 12 in The National Human Rights Commission (Procedure) Regulations, 1994

12. Transaction of business outside the Headquarters

.-The Commission or some of the Members may transact business at places outside its Headquarters as and when previously approved by the Chairperson, provided that if parties are to be heard in connection with any inquiry under the Act at least two Members shall constitute the bench of the Commission for such purpose.