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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 Sensitization & Sexual Harassment of Women at District Court, Kheda at Nadiad and Courts under the jurisdiction of District Court, Kheda (Prevention, Prohibition and Redressal) Regulations, 2013

(a)one or two Judges of the District Court, Kheda at Nadiad, in terms of the Judgement in the case of Vishaka, one of whom shall be the Chairperson of the Committee, to be nominated by the Principal Judicial Officer/Principal District Judge, District Court, Kheda at Nadiad;