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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(a) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

(a)one or two Judges of the High Court of Gujarat in terms of the judgement in the case of Vishaka, one of whom shall be the Chairperson of the Committee, to be nominated by the Honourable Chief Justice;