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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(4)(b) in The Goa State Commission for Women Act, 1996

(b)The appropriate authority, as the case may be, shall communicate in writing to the Commission, from time to time, the progress of any such legal proceeding or prosecution filed on the recommendation of the Commission.