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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1)(d) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(d)subject to Regulation 11(2), pass all orders, directions, and/or direct taking steps necessary for putting an end to the sexual harassment of the aggrieved woman.