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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(1) in The Cost And Works Accountants Act, 1959

(1)On receipt of any application under section 10A, the Central Government shall, by notification, establish a Tribunal consisting of a Presiding Officer and two other Members to decide such dispute and the decision of such Tribunal shall be final.