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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(a) in Andhra Pradesh Women's Commission Act, 1998

(a)the lacunae, inadequacies, or shortcomings in the laws in force which effect the constitutional right to equality and fair treatment of women and also on the remedial legislative measures to be taken to meet the situation: