Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1)(f) in Tamil Nadu State Commission for Women Act, 2008

(f)look into complaints and take suo-motu notice of matters relating to-
(i)non-implementation of any taws to provide protection of women's right and also to achieve the objective of equality and development;
(ii)non-compliance of policy decisions, 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 concerned authorities;