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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(b) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of the Bar Association with atleast 20 years of membership or the Advocates Association of the respective District Court to be nominated by the respective Appropriate Authority one of whom being a woman;