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

State of Haryana - Subsection

Section 2(c) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(c)"Chairperson" means the Chairperson of the Punjab and Haryana High Court Gender Sensitization and Internal Complaints Committee (GSICC);