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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(2)The GSICC shall have the power to pass any orders to be able to carry out the objectives and mandate of the present Regulations, which shall include directing any party or person to take any suitable action.