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Protection of Human Rights Act, 1993 19.Procedure with respect to armed forces.- (1) Notwithstanding anything contained in this act, while dealing with complaints of violation of human rights by members of the armed forces, the commission shall adopt the following procedure, namely:- (a) it may, either on its own motion or on receipt of a petition, seek a report form the Central Government; (b) after the receipt of the report, it may, either not proceed with the complaint or, as the case may be, make its recommendations to that Government. (2) The Central Government shall inform the Commission of the action taken on the recommendations within three months or such further time as the commission may allow. (3) The Commission shall publish its report together with its recommendations made to the central Government and the action taken by that Government on such recommendations. (4) The Commission shall provide a copy of the report published under sub-section (3) to the petitioner or his representative.    |
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