Section 10(1)(d) in The Orissa State Commission for Women Act, 1993

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(d)receive complaints on -

(i)atrocities on women and offences against women,

(ii)deprivation of women of their rights relating to minimum wages basic health and maternity rights,

(iii)non-compliance of policy decisions of the Government relating to women,

(iv)rehabilitation of deserted and destitute women and women forced into prostitution,

(v)atrocities on women in custody, and take up with authorities concerned for appropriate remedial measures,

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