Section 10(1)(i) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

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

(i)receive complaints on-

(i)atrocities on women and offences against women;

(ii)deprivation of women of their rights relating to minimum wages, basic health and maternity rights;

(iii)non-compliance of policy decisions of the State Government relating to women;

(iv)rehabilitation of deserted and destitute women and women forced into prostitution;

(v)atrocities on women in custody; and take up with authorities concerned appropriate remedial measures.

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