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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(i) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(i)where the inquiry discloses the commission of violation of women child rights of a serious nature or contravention of provisions of any law for the time being in force, it may recommend to the Government or authority the initiation of proceedings for prosecution or such other action as the Commission may deem fit against the concerned person or persons ;