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[Cites 0, Cited by 2] [Article 323A(2)] [Article 323A] [Constitution]

Constitution Subarticle

Article 323A(2)(g) in Constitution of India

(g)contain such supplemental, incidental and consequential provisions (including provisions as to fees) as Parliament may deem necessary for the effective functioning of, and for the speedy disposal of cases by, and the enforcement of the orders of, such tribunals.