Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

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State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of the Bar of the Family Court Junagadh, with at least 20 years of membership of with the said Bar Association, to be nominated by the Principal Judge, Family Court, Junagadh, one of whom being woman;

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State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013