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

State of Gujarat - Subsection

Section 4(2)(b) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of the Bar of the Industrial Court/Labour Court, Ahmedabad, with at least 20 years of membership of the said Bar Association, to be nominated by the Principal Judicial Officer/Principal District Judge, Industrial Court/Labour Court, Ahmedabad, one of whom being a woman;