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

State of Maharashtra - Subsection

Section 12(3) in The Maharashtra State Commission For, Women Act, 1993

(3)Such officer or agency or the person shall investigate into the matter as directed by the Commission and submit a report thereon (hereinafter, in this section, referred to as "the investigation report"), to the Commission within such period or extended period as may be specified or extended by the Commission in this behalf