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

State of Gujarat - Subsection

Section 4(2)(c) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(c)one or two members to be elected by General Ballot of the Bar Association of the Family Court, Ahmedabad, who shall be registered member/s of the said Bar Association for atleast ten years out of whom at least one shall be woman;