Section 3(2)(b) in Karnataka State Commission for Women Act, 1995

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State of Karnataka - Subsection

Section 3(2)(b) in Karnataka State Commission for Women Act, 1995

(b)six members to be nominated by the Government from amongst persons of ability, integrity and standing who have had experience in law or legislation, trade unionism, management of an industry or organisation committed to increasing the employment potential of women, women's voluntary organisations including women activists administration, economic development, health, education or social welfare :

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State of Karnataka - Subsection

Section 3(2)(b) in Karnataka State Commission for Women Act, 1995