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

State of Haryana - Subsection

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

(ii)organization of programmes for the gender sensitization of the Punjab and Haryana High Court community through workshops, seminars, posters, film shows, debates, displays, etc.