Section 7(3)(b) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

(b)has been convicted for an offence or an inquiry into an offence under any law for the time being in force is pending against him; or

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