Section 12(a) in The Protection Of Human Rights Act, 1993

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[Section 12] [Complete Act]

Central Government Act

Section 12(a) in The Protection Of Human Rights Act, 1993

(a) inquire, suo motu or on a petition presented to it by a victim or any person on his behalf, into complaint of-

(i) violation of human rights or abetment thereof; or

(ii) negligence in the prevention of such violation, by a public servant;