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

State of Odisha - Subsection

Section 10(1)(b) in The Orissa State Commission for Women Act, 1993

(b)compile information, from time to time, on instances of all offences against women in the State, or in selected areas, including cases related to marriage and dowry, rape, kidnapping, criminal abduction, eve-teasing immoral trafficking if women and case of medical negligence in causing delivery or sterlisation or medical intervention that relates to child bearing or child birth;