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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(7) in Tamil Nadu State Commission for Women Act, 2008

(7)The Government may, by order in writing, direct the Commission to take such action as may be specified in the order to remedy, within such time as may be specified therein, the defects, if any, disclosed in the audit report, and the Commission shall comply with such direction.