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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5)(c) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013

(c)he has been found guilty in any disciplinary proceedings or a disciplinary proceeding is pending against him; or