Section 3(2)(b) in The Orissa State Commission for Women Act, 1993

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State of Odisha - Subsection

Section 3(2)(b) in The Orissa State Commission for Women Act, 1993

(b)six members to be nominated by the State Government from amongst persons of ability, integrity and standing of whom -

(i)one shall be an official,

(ii)one shall be an eminent advocate,