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

State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of the Gujarat High Court Bar, with at least 20 years of membership of the Gujarat High Court Bar Association, to be nominated by the Chief Justice, one of whom being a woman;