Section 2 in The State Commission for Women Act, 1999
2. Definitions.
- In this Act unless the context otherwise requires :-(a)"Commission" means the State Commission for Women constituted under section 3;(b)"Government" means Government of Jammu and Kashmir;(c)"Member" means a Member of the commission;(d)"Prescribed" means prescribed by rules made under this Act.Chapter-II The State Commission for Women
