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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1)(f) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(f)examine all factors that inhibit the enjoyment of rights of women and children affected by terrorism, communal violence, riots, natural disaster, domestic violence, HIV/ AIDS, trafficking, maltreatment, torture and exploitation, pornography and prostitution and recommend appropriate remedial measures ;