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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(iii) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

(iii)display at any conspicuous place in the High Court and on its website, the status and outcome of complaints of sexual harassment, subject to the restrictions contained in Regulation 16;