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

State of Rajasthan - Subsection

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

(i)where the person against whom the complaint has been made, appears and shows cause and satisfies the Commission, no further action be taken thereon for initiation of any proceedings;