Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(3) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972 (3)The Central Government shall make available to the Tribunal such staff as may be necessary for the discharge of its functions under this Act.
