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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The State Commission for Women Act, 1999

(2)The Government shall cause all the reports referred to in clause (b) of sub-section (1) to be laid before each House of the State legislature along with a memorandum explaining the action taken or proposed to be taken on the recommendation and the reasons for the non-acceptance, if any, of any of such recommendations.