Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(i) in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013 (i)where the aggrieved woman is unable to make a complaint on account of her physical incapacity, a complaint may be filed by -
