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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 District Court, Patan and Courts under the jurisdiction of District Court, Patan (Prevention, Prohibition and Redressal) Regulations, 2013

(m)"Court precincts" means the whole premises of the District Court, Patan and Courts under the jurisdiction of District Court, Patan 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 District Court, Patan;