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Bombay HC: ICC’s ‘No Sexual Element’ Finding Can Be Challenged under POSH Act - (24 Aug 2026)

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Bombay HC held that an Internal Complaints Committee’s preliminary rejection of a POSH complaint on the ground of “no sexual element” qualifies as a recommendation under the Act and may be appealed before the Industrial Court.

Tags : SEXUAL ELEMENT; INTERNAL COMPLAINTS COMMITTEE; INDUSTRIAL COURT  

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