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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) 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

(1)The GSICC is constituted therein to fulfill a very important public function of sensitizing the public to gender issues and to address any complaints made with regard to sexual harassment at precincts of the District Court, Gandhinagar and Court under the jurisdiction of District Court, Gandhinagar.