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

State of Tamilnadu - Subsection

Section 4(2)(c) in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013

(c)one or two members to be nominated by the Bar Association of the respective District Court who shall be registered member of the Bar Association for at least 10 years out of whom atleast one shall be a woman;