Section 2(a) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(a)“aggrieved woman” means—(i)in relation to a workplace, a woman, of any age whether employed or not, who alleges to have been subjected to any act of sexual harassment by the respondent;(ii)in relation to a dwelling place or house, a woman of any age who is employed in such a dwelling place or house;
