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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in The Bihar State Commission for Women Act, 1999

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