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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2)(i) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

(i)GSICC will ensure the prominent publicity of the policy on gender sensitization and prevention and redressal of sexual harassment in the High Court of Gujarat, in all places in the Gujarat High Court precincts, such as the Court Building, Chamber Blocks, Bar-rooms, library, health centre, canteens etc.