Section 4(2)(b) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

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State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

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

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State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitisation & Sexual Harassment of Women at District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013