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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(4)The outside Member appointed under Clause 4(2)(e) shall be paid such fees or allowances from the allocated funds for holding the proceedings of the GSICC as may be prescribed.