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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(d) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(d)organize workshops and awareness programmes at regular intervals for sensitizing the persons carrying out work at the Punjab and Haryana High Court precincts with the provisions of the present Regulations and orientation programmes for the members of the Internal Committee in the manner as may be prescribed;