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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan State Commission for Women Act, 1999

(2)The State Government shall cause the annual and special reports of the Commission to be laid before House of the State Legislature, alongwith a memorandum of action taken or proposed to be taken on the recommendations of the Commission and the reasons for non-acceptance of the recommendations, if any.