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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1)(q) in The Goa State Commission for Women Act, 1996

(q)frame Schemes for the consideration of the State Government or any other appropriate authority for more effective implementation of this Act and in particular, frame for more effective implementation of laws relating to payment of maintenance to deserted women; payment of minimum wages; ensuring equal pay for equal work; housing and shelter for women; prevention of violence, physical, mental, emotional, sexual, at home, at work and all places; prevention of illegal trafficking in women; improvement of the health; and ensuring safety as well as legal aid for women;