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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(m) in Gender Sensitization & Sexual Harassment of Women at Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh (Prevention, Prohibition and Redressal) Regulations, 2013

(m)"Court precincts" means the whole premises of the Family Court, Junagadh and Courts under the jurisdiction of Family Court, Junagadh including the Court Block, open grounds, parking, Chamber Blocks, libraries, canteens, Bar-rooms, health centres and/or any other part of the premises under the control of Principal Judge of the Family Court, Junagadh;