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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Women's Commission Act, 1998

(2)The Commission shall with the previous approval of the Government make regulations for regulating its procedure and the disposal of its business and such regulations shall, after they are made, be published in the Gazette.