Section 22(j) in THE TRIBUNALS REFORMS ACT, 2021

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Section 22(j) in THE TRIBUNALS REFORMS ACT, 2021

(j)in section 48,—

(i)for the words "Appellate Board", at both the places where they occur, the words "High Court" shall be substituted;

(ii)for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;