Section 13(1)(l) 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 13(1)(l) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(l)inquire into complaints and take suo moto notice of matters relating to-

(i)deprivation and violation of women and child rights ;

(ii)non-implementation of laws enacted to provide protection to women and children and also achieve the objective of equality and development ; and

(iii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships to, and ensuring welfare and relief of the women and children or take up the issues arising out of such matter with appropriate authorities ; and

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State of Jammu-Kashmir - Subsection

Section 13(1)(l) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018