Section 11(2)(i) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(i)debarment of entry into the Gujarat High Court precincts for a specified period extending upto a maximum period of one year; and

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