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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(c) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013

(c)one or two members to be nominated by the Madras Bar Association who shall be registered member of the Madras Bar Association for atleast 10 years out of whom atleast one shall be a woman;