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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(5) in Tamil Nadu State Commission for Women Act, 2008

(5)The Government shall cause all the reports referred to in clause (b) of sub-section (1) to be laid before the Legislative Assembly 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, of any of such recommendations.