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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2)(iii) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(iii)submission of an Annual Report by December 31 every year to the Chief Justice which shall be made public outlining the activities undertaken by it and charting out a blueprint for the activities/steps to be taken up in the following year along with necessary budget allowances required by it. The GSICC shall include in its Annual Report the number of cases filed, if any, and their disposal under these Regulations in the annual report.