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Madras HC: Solitary Allegation of Intemperate Language Against Female Employee Not Sexual Harassment - (28 Feb 2020)

CRIMINAL

Madras High Court has held that solitary allegation of intemperate language against a female employee does not constitute an offence under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.

Tags : MADRAS HIGH COURT   SOLITARY ALLEGATION OF INTEMPERATE LANGUAGE  

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