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

State of Madhya Pradesh - Subsection

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

(g)compile information, from time to time, on instances of all offences against women in the State, or in selected areas, including cases related to marriage and dowry, rape, kidnapping, abduction, eveteasing, immoral trafficking in women and cases of medical negligence in causing delivery or sterilisation or medical intervention that relates to child bearing or child birth;