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

State of Jammu-Kashmir - Subsection

Section 10(1)(d) in The State Commission for Women Act, 1999

(d)review, from time to time, the existing provisions of the Constitution of Jammu and Kashmir and other laws affecting women and recommend amendments thereto so as to suggest remedial legislative measures to meet any lacunas, inadequacies or shortcomings in such legislations;