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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(h) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

(h)co-ordinate with the State Cell and District Cells for atrocities against women, if any, for mobilisation of public opinion in the State as a whole or in specific areas which would help in speedy reporting and detection of offences of such atrocities and mobilisation of public opinion against the offenders: