Section 16(4) in Andhra Pradesh Women's Commission Act, 1998
(4)The Government shall, within two months from the date of receipt of the recommendation of the commission under sub-section (3) take a decision thereon and intimate the same to the Commission.Explanation: - For the purpose of this section, person includes a firm, company, corporation or any public undertaking, association of persons or the Government and its agencies including agencies receiving aid from the Government.
