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

State of Gujarat - Subsection

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

(a)one or two Judges of the Family Court, Ahmedabad, in terms of the judgment in the case of Vishakha (Supra), one of whom shall be the Chairperson of the Committee, to be nominated by the Principal Judge, Family Court, Ahmedabad.