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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1)(f) in Karnataka State Commission for Women Act, 1995

(f)look into complaints and take suo-moto notice of matters relating to,-
(i)deprivation of women's rights;
(ii)non-implementation of laws enacted to provide protection to women and also to achieve the objective of equality and development;
(iii)non-compliance of policy decision, guidelines or instructions aimed at mitigating hardships and ensuring welfare and providing relief to women and take up the issues arising out of such matters with appropriate authorities;