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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(7) in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013

(7)In conducting the inquiry, a minimum of three Members of the Complaints Committee including the Presiding Officer or the Chairperson, as the case may be, shall be present.