Section 3(3)(iii) in THE TRIBUNALS REFORMS ACT, 2021

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Union of India - Subsection

Section 3(3)(iii) in THE TRIBUNALS REFORMS ACT, 2021

(iii)where the Chairperson or the outgoing Chairperson, as the case may be, of a Tribunal is not a retired Judge of the Supreme Court or a retired Chief Justice or Judge of a High Court; and

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Union of India - Subsection

Section 3(3)(iii) in THE TRIBUNALS REFORMS ACT, 2021