Section 3(2)(b) in The Maharashtra State Commission For, Women Act, 1993

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State of Maharashtra - Subsection

Section 3(2)(b) in The Maharashtra State Commission For, Women Act, 1993

(b)not more than six non-official members preferably women, to be nominated by the State Government from amongst the persons of ability, integrity and standing who have served the cause of women or have had sufficient knowledge and experience in law or legislation, administration of matters concerning the advancement of women or leadership of any trade union or voluntary organisation for women for protection, upliftment and promotion of common interests of women:

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State of Maharashtra - Subsection

Section 3(2)(b) in The Maharashtra State Commission For, Women Act, 1993