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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2)(iv) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(iv)enlisting of the help of NGO's, association, volunteers, lawyers, lawyer's bodies, or the concerned legal services authorities to carry out these programmes.