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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(f) 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

(f)"GSICC" means the Madras High Court Gender Sensitization and Internal Complaints Committee constituted under Regulation 4 which further means the Madras High Court Gender Sensitization and Internal Complaints Committee - I for its Principal Seat at Chennai or Madras High Court Gender Sensitization and Internal Complaints Committee - II for its Madurai Bench at Madurai, as the case may be;