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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3)(ii) in The Rajasthan State Commission for Women Act, 1999

(ii)where the person against whom the complaint has been made, appears and fails to satisfy the Commission or where he fails to appear on the day appointed for that purpose, the Commission may proceed to inquire into the matter alleged in the complaint and if the Commission finds that there is any unfair practice or there appears to be special ground for proceeding in the matter, the Commission shall recommend to the State Government for initiating action and prosecution in that matter.