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Report No. 132

Organisations

1. Guild of Service, Delhi.

2. Astitiva, Valsad.

3. All India Council of Christian Women.

4. Stree Seva Mandir, Madras.

5. Mahila Hakk Savarakshan Samiti, Nasik.

6. Princess Esin Women's Educational Centre.

7. Centre of Concern for Child Labour.

8. Surat District Bar Association.

9. Joint Women's Programme, Delhi.

10. Gujarat State Legal and Advice Board.

11. I.S.S.T., Delhi

12. Xavier Institute of Communications, Bombay.

13. Bharatiya Grameen Mahila Sangh, Delhi.

14. Andhra Pradesh Muslim Advocate Forum.

15. Forum Against Ompression of Women, Bombay.

16. Shree Mukti Manch, Pune.

17. Centre for Women's Studies, Jaipur.

18. Shaila Lohiya Manavlok, Amba Jogai.

19. Centre for Women's Development Studies, Delhi.

20. Lakshadweep State Social Welfare Board

21. Mahila Dakshita Samiti, Delhi.

22. Vikasgriha, Ahmedabad.

23. Coimbatore Bar Association.

24. Ahmedabad Women's Action Group, AWAG.

25. Bar Council of Tamilnadu.

26. Madras Bar Association.

27. Metropolitan Magistrate's Courts, Dadar Bar Association.

28. National Law School, Bangalore.

29. Feminist Association for Social Action, Madras.

30. Gujarat State Crime Prevention Trust, Ahmedabad.



Need for Amendment of the Provisions of Chapter IX of the Code of Criminal Procedure, 1973 in order to Ameliorate the hardship and mitigate the distress of Neglected Women, Children and Parents Back




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