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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013

(a)restrain the respondent from reporting on the work performance of the aggrieved woman or writing her confidential report, and assign the same to another officer;