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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

(2)The provisions of the present regulations shall not bar any Court from taking cognizance of any offence punishable under any other enactment or law.