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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(v) in Gender Sensitization & Sexual Harassment of Women at District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013

(v)provide necessary facilities to the Internal Sub-Committee for dealing with the complaint and conducting an inquiry;