Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in Karnataka State Commission for Women Act, 1995

(1)The Commission shall meet as and when necessary at Bangalore or at such other places as the Chairperson may think fit:Provided that the Commission shall meet at least once in three months.