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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in The Rajasthan State Commission for Women Act, 1999

(2)The Commission shall with the previous approval of the State Government make regulations for regulating its procedure and he disposal of its business and the regulations shall after they are made, published in the official Gazette.