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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(o) in THE TRIBUNALS REFORMS ACT, 2021

(o)in section 151,—
(i)in sub-section (1), the words "or the Appellate Board", at both the places where they occur, shall be omitted;
(ii)in sub-section (3), for the words "theAppellate Board or the courts, as the case may be", the words "the courts" shall be substituted;