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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1)(h) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(h)study treaties and other international instruments and undertake periodical review of existing polices, programmes and other activities on women and child rights and make recommendations for their effective implementation in the best interest of women and children ;