Section 3(2)(b) in Tamil Nadu State Commission for Women Act, 2008

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State of Tamilnadu - Subsection

Section 3(2)(b) in Tamil Nadu State Commission for Women Act, 2008

(b)five members to be nominated by the Government from amongst persons of ability and integrity, who have served the cause of women or have had sufficient knowledge and experience of law and legislation, administration of matters concerning advancement of women or voluntary organization for women, or who have sufficient experience in working in the field of economic development, health or education of women:

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State of Tamilnadu - Subsection

Section 3(2)(b) in Tamil Nadu State Commission for Women Act, 2008