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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(c) in Gender Sensitization & Sexual Harassment of Women at the High Court of Gujarat (Prevention, Prohibition and Redressal) Regulations, 2013

(c)one or two members to be elected by General Ballot of the Gujarat High Court Bar Association who shall be registered members of the Gujarat High Court Bar Association for at least ten years out of whom at least one shall be a woman;