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

State of Gujarat - Subsection

Section 15(viii) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(viii)cause to initiate action, under the Indian Penal Code or any other law for the time being in force, against the respondent and/or the perpetrator;