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

State of Karnataka - Subsection

Section 3(1) in Karnataka State Commission for Women Act, 1995

(1)As soon as may be after the commencement of this Act, the Government shall constitute a body to be called as the Karnataka State Commission for Women to exercise the powers conferred on and to perform the functions assigned to it by or under this Act with its headquarters at Bangalore.