Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(3) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 (3)The jurisdiction of the Local Complaints Committee shall extend to the areas of the district where it is constituted.
