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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6) in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013

(6)The parties shall not be allowed to bring in any legal practitioner to represent them in their case at any stage of the proceedings before the Complaints Committee.