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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Women's Commission Act, 1998

18. Annual Report to be laid before the Legislative Assembly.

- The annual report submitted the Government by the Commission accordance with clause(III) of sub-section (1) of Section 15 shall be laid before the Legislative Assembly, during its next session together with a memorandum of action taken on the recommendations contained therein and the reasons for the non-acceptance, if any, of such recommendation.