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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) 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

(1)The provisions of these Regulations shall be in addition to and not in derogation of the provisions of any other law for the time being in force.