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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(2)For the purpose of sub-regulation (1), sexual harassment shall have the same meaning as assigned to it in the Sexual Harassment of Women at Work Place (Prevention, Prohibition and Redressal) Act, 2013.