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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(d) in Himachal Pradesh State Commission For Women Act, 1996

(d)one Member-Secretary, to be appointed by the State Government, shall be any officer, who is or has been a member of the Civil Services of the State or of an All India Service or holds a civil post under the State.