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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Abducted Persons (Recovery and Restoration) Act, 1949

(2)The decision of the tribunal constituted under sub section (1) shall be final:Provided that the Central Government may, either of its own motion or on the application of any party interested in the matter, review or revise any such decision.