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

State of Bihar - Subsection

Section 3(1) in The Bihar State Commission for Women Act, 1999

(1)The Bihar State Government shall constitute a body to be known as the Bihar State Commission for Women to exercise the powers conferred on, and to perform the functions assigned to it, under this Act. Chairperson and other non-official members of the Commission shall be women only.