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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(iv) in The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013

(iv)where the aggrieved woman is dead, a complaint may be filed by any person who has knowledge of the incident, with the written consent of her legal heir.