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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(4)(f) in The Delhi Commission for Women Act, 1994

(f)to look into complaints and take suo motu notice of matters relating to-
(i)deprivation of women's rights;
(ii)non-implementation of laws enacted to provide protection to women and also achieve the objective of equality and development;
(iii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships and ensuring welfare and providing relief to women, and take up the issues arising out of such matters with appropriate authorities.