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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra State Commission For, Women Act, 1993

(1)The State Government shall, by notification in the Official Gazette constitute a body to be known as "the Maharashtra State Commission for Women to exercise the powers conferred on and to perform the functions assigned to it, under this Act.