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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(2)The Government shall cause all the reports referred to in sub-section (1) to be laid before each House of State Legislature along with a memorandum explaining the action taken or proposed to be taken on the recommendations and the reasons for the non-acceptance, if any, of any of such recommendations.