Section 9(3)(c) in The National Environment Tribunal Act, 1995

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Union of India - Subsection

Section 9(3)(c) in The National Environment Tribunal Act, 1995

(c)may authorise the Vice-Chairperson or the Judicial Member or the Technical Member appointed to one Bench to discharge also the functions of the Vice-Chairperson or, as the case may be, the Judicial Member or the Technical Member of another Bench; and

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Union of India - Subsection

Section 9(3)(c) in The National Environment Tribunal Act, 1995