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

State of Tamilnadu - Subsection

Section 4(2)(b) 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

(b)one or two senior members of the Madras Bar Association with atleast 20 years of membership or the Madras High Court Advocates Association to be nominated by the Hon'ble Chief Justice of Madras High Court, one of whom being a woman;