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

State of Haryana - Subsection

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

(i)the prominent publicity of the Policy on gender sensitization and prevention and redressal of Sexual Harassment of the Punjab and Haryana High Court precincts such as the Court Building, old and new Chamber Blocks, library, health centre, canteens etc.