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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(6) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(6)to any person, whose reputation, in the opinion of the Commission is likely to be prejudicially affected.
(b)The case in which summons has been issued for personal appearance of a person, shall be placed before the Commission, on the dated in the summons for such personal appearance.