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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2)(ii) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(ii)in appropriate cases, to recommend filing of a criminal complaint, and/or a disciplinary complaint before the concerned disciplinary authority governing the respondent (including the concerned Bar Council) for taking appropriate action, and the Principal Judge may pass orders thereon subject to Regulation 12.