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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in Andhra Pradesh Women's Commission Act, 1998

(2)The State Government or the appropriate authority, as the case may be, shall communicate in writing to the commission, from time to time, the progress of any such legal proceeding or prosecution filed on the recommendation of the Commission.