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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(b) in The Gender Sensitization & Sexual Harassment of Women at the Punjab and Haryana High Court, Chandigarh (Prevention, Prohibition and Redressal) Regulations, 2013

(b)one or two senior members of Punjab and Haryana High Court Bar Association, with at least 20 years of membership of the Punjab and Haryana High Court Bar Association to be nominated by the Hon'ble Chief Justice, one of whom being woman;