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Tamil Nadu State Commission for Women (Salaries and Conditions of Service of Chairperson and Members) Rules, 2008 [18th December, 2013]
In exercise of the powers conferred by sub-sections (1) and (2) of section 20 read with sub-section (2) of section 4 of the Tamil Nadu State Commission for Women Act, 2008 (Tamil Nadu Act 31 of 2008), the Governor of Tamil Nadu hereby makes the following rules, namely:- |
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