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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(n) in Gender Sensitization & Sexual Harassment of Women at Industrial Court/Labour Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(n)"Court precincts" means the whole premises of the Industrial Court/Labour Court, Ahmedabad 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 Judicial Officer/Principal District Judge of the Industrial Court/Labour Court, Ahmedabad;