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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3)(i) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(i)assistance in the mediation of crisis arising out of incidents of sexual harassment at the Punjab and Haryana High Court precincts.