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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(d) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

(d)"Principal Judge" in context of the present regulations means the sitting Principal Judge of the Family Court, Junagadh at;