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

State of Maharashtra - Subsection

Section 10(1)(e) in The Maharashtra State Commission For, Women Act, 1993

(e)take up the cases of violation of the provisions of the Constitution and of other laws relating to women with the State Government or appropriate authorities; entertain complaints and take suo motu notice of matters relating to,
(i)deprivation of women's rights;
(ii)non-implementation of laws enacted to provide protection to women and also to achieve the objective of equality and development;
(iii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships and ensuring welfare and providing relief to women and to take up the issues arising out of such matters with the State Government or appropriate authorities;