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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(b) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

(b)display at any conspicuous place in the Subordinate Court and on the Madras High Court web-site, the penal consequences of sexual harassment and the order constituting the Internal Committee under the present Regulations;