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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1)(d) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(d)review, from time to time, the existing provisions of the Constitution of Jammu and Kashmir and laws affecting women and child and recommend amendments thereto so as to suggest remedial legislative measures to meet any lacunae, inadequacies or shortcomings in such legislations ;