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

State of Rajasthan - Subsection

Section 3(5) in The Rajasthan State Commission for Women Act, 1999

(5)The Secretary of the Commission shall be appointed by the State Government and shall exercise such powers and perform such functions of the Commission as may be prescribed or as may be delegated to her by the Commission.