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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(5)(b) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(b)fails to constitute an Internal Sub-Committee to inquire into a particular complaint;