Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at District Court, Surat and Courts under the jurisdiction of District Court, Surat (Prevention, Prohibition and Redressal) Regulations, 2013

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

State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at District Court, Surat and Courts under the jurisdiction of District Court, Surat (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of the Bar of the Surat District, with at least 20 years of membership of with the said Bar Association, to be nominated by the Principal District Judge, District Court, Surat one of whom being woman;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at District Court, Surat and Courts under the jurisdiction of District Court, Surat (Prevention, Prohibition and Redressal) Regulations, 2013