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

State of Madhya Pradesh - Subsection

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

(c)take up the cases of violation of the provisions of the Constitution and of other laws relating to women with the appropriate authorities;