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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Tamil Nadu State Commission for Women Act, 2008

(2)Any officer or agency or person referred to in sub-section (1) shall investigate into the matter as directed by the Commission and submit a report thereon to the Commission within such period as may be specified by the Commission. (Central Act V of 1908).Chapter - IV. Finance, Accounts And Audit.