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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in The Rajasthan State Commission for Women Act, 1999

(4)The members of the Commission shall be women of ability, integrity and standing and having adequate know-ledge or experience or have shown ability in dealing with problems relating to safeguard and promoting the interests of women and protecting their rights.