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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of Bar of the Family Court, Ahmedabad, with at least twenty years of membership of the said Bar Association, to be nominated by the Principal Judge, Family Court, Ahmedabad, one of whom being a woman;