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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, Kheda at Nadiad and Courts under the jurisdiction of District Court, Kheda (Prevention, Prohibition and Redressal) Regulations, 2013

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