Section 4(3)(a) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(a)has been convicted for an offence or an inquiry into an offence, under any law for the time being in force, is pending against him/her;

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