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

State of Gujarat - Subsection

Section 2(n) in Gender Sensitisation & Sexual Harassment of Women at Family Court, Ahmedabad (Prevention, Prohibition and Redressal) Regulations, 2013

(n)"Court precincts" means the whole premises of the Family Court, Ahmedabad including the Court Block, open grounds, parking. Chambers, libraries, canteens, bar-rooms, health center and/or any other part of the premises under the control of the Principal Judge of the Family Court, Ahmedabad.