Section 4(2)(e) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(e)at least one and at the most two outside members to be nominated by the Chief Justice.

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