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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(4) in The Rajasthan State Commission for Women Act, 1999

(4)The State Government shall, within three months from the date of receipt of the recommendations of the Commission under Sub-section (3), take a decision thereon and intimate the same to the Commission.