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

State of Gujarat - Subsection

Section 2(b) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(b)"appropriate authority" means, in relation to the Industrial Court/Labour Court, Ahmedabad Principal Judicial Officer/Principal District Judge of the Industrial Court/Labour Court;