Section 11(2)(a) 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

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(a)debarment of entry into the High Court precincts for a specified period extending upto a maximum period of one year; and

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