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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(1)The Government shall constitute a body to be known as the State Commission for Protection of Women and Child Rights to exercise the powers conferred on, and to perform the functions assigned to it, under the Act.