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Union of India - Section

Section 45 in THE INDUSTRIAL RELATIONS CODE, 2020

45. Finality of constitution of Tribunal.

- No notification of the appropriate Government appointing any person as a Judicial Member or an Administrative Member of a Tribunal shall be called in question in any manner; and no act or proceeding before the Tribunal shall be called in question in any manner on the ground mainly of the existence of any vacancy in, or defect in the constitution of such Tribunal.