Section 4(5)(a) in Gender Sensitisation & Sexual Harassment of Women at the Madras High Court -Principal Seat at Chennai and Madurai Bench at Madurai - (Prevention, Prohibition And Redressal) Regulations, 2013

[Cites 0, Cited by 0] [Section 4(5)] [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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