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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(3)(b) in Himachal Pradesh State Commission For Women Act, 1996

(b)The State Government or the appropriate authority, as the case may be, shall communicate in writing to the Commission, from time to time, the progress of any such legal proceeding or prosecution filed on the recommendation of the Commission.