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40. Prohibition of victimisation. No person shall subject any other person or persons to any detriment on the ground that such person or persons have taken any of the following actions, namely:- (a) made complaint under this Act; (b) brought proceedings under this Act against any person; (c) furnished any information or produced any document to a person exercising or performing any power or function under this Act; or (d) appeared as a witness in a proceeding under this Act.    |
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