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The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 18. Appeal 1. Any person aggrieved from the recommendations made under sub-section (2) of section 13 or under clause (i) or clause (ii) of sub-section (3) of section 13 or subsection (l) or sub-section (2) of section 14 or section 17 or non-implementation of such recommendations may prefer an appeal to the court or tribunal in accordance with the provisions of the service rules applicable to the said person or where no such service rules exist then, without prejudice to provisions contained in any other law for the time being in force, the person aggrieved may prefer an appeal in such manner as may be prescribed. 2. The appeal under sub-section (1) shall be preferred within a period of ninety days of the recommendations.    |
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