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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2)(a) in The Goa State Commission for Women Act, 1996

(a)a Chairperson, who shall be an eminent Goan woman by birth or by marriage committed to the cause of women, to be nominated by the State Government, and shall possess such qualification as may be prescribed: