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Protection of Human Rights Act, 1993 16.Persons likely to be prejudicially affected to be heard.- If, at any stage of the inquiry the Commission- (a) considers it necessary to inquire into the conduct of a person; or (b) is of the opinion that the reputation of any person is likely to be prejudicially affected by the inquiry, it shall give to that person a reasonable opportunity of being hear d in the inquiry and to produce evidence in his defence.    |
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