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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(b)"Appropriate Authority" means in relation to the Punjab and Haryana High Court, the sitting Chief Justice of Punjab and Haryana High Court;