Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 11] [Entire Act] Union of India - Subsection Section 11(4) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 (4)The inquiry under sub-section (1) shall be completed within a period of ninety days.
