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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 District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar (Prevention, Prohibition and Redressal) Regulations, 2013

(n)"Court precincts" means the whole premises of the District Court, Gandhinagar and Courts under the jurisdiction of District Court, Gandhinagar, 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 District Judge of the District Court, Gandhinagar.