Section 2 in The Maharashtra State Commission For, Women Act, 1993
2. Definition.
In this Act, unless the context otherwise requires,-(a)"Commission" means the Maharashtra State Commission for Women Constituted under section 3;(b)"Director General of Police" means the Director General of Police, Maharashtra State;(c)"member" means a member of the Commission and includes the Chairperson and the Member-Secretary;(d)"National Commission for Women" means the National Commission for Women constituted under section 3 of the National Commission for Women Act, 1990 (20 of 1990)(e)"prescribed" means prescribed by rules made under this Act; "Women" includes female-child or adolescent girl.
