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

State of Gujarat - Subsection

Section 4(2)(c) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

(c)one or two members to be elected by General Ballot of the Bar Association of the Family Court Junagadh who shall be registered member/s of the said Bar Association for at least ten years out of whom at least one shall be a woman;