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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

(2)They shall come into force on such date as the Chief Justice of the Madras High Court may, by notification issued in the name of the Registrar General, appoint.