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[Cites 0, Cited by 3] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(a) in The Administrative Tribunals Act, 1985

(a)[ may, in addition to discharging the functions of the Judicial Member or the Administrative Member of the Bench to which he is appointed, discharge the functions of the Judicial Member or, as the case may be, the Administrative Member, of any other Bench;] [Substituted by Act 19 of 1986, Section 6, for Clause (a) (w.r.e.f. 1.11.1985).]