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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 Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(c)one or two members to be elected by General Ballot of the Bar Association of the Industrial Court/Labour Court, Ahmedabad 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;