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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(vii) in Andhra Pradesh Women's Commission Act, 1998

(vii)empower the Director to recommend to the appropriate authority to take prosecution proceedings in respect of offences committed against women under any statue providing for penalty for violation of the provisions of such statute: