Section 4(5)(a) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

(a)has been convicted for an offence or any inquiry into an offence under any law for the time being in force is pending against him/her;

Legal Document View