Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(4) in The Illegal Migrants (Determination By Tribunals) Act, 1983 (4)On the establishment of a Tribunal, the Central Government shall appoint one of the members thereof as the Chairman of such Tribunal.
