Section 3(2)(b) in The National Commission For Women Act, 1990

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Union of India - Subsection

Section 3(2)(b) in The National Commission For Women Act, 1990

(b)five Members to be nominated by the Central Government from amongst persons of ability, integrity and standing who have had experience in law or legislation, trade, unionism, management of an industry or organisation committed to increasing the employment potential of women, women's voluntary organisations (including women activists), administration, economic development, health, education or social welfare:

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Union of India - Subsection

Section 3(2)(b) in The National Commission For Women Act, 1990