Section 3(2)(a) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(a)a whole time Chairperson to be nominated by the Government from amongst the eminent persons, who have done outstanding work for protection and welfare of women and children ; and

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018