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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(b) in The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008

(b)"Tribunal" means the Himachal Pradesh Administrative Tribunal and Benches thereof established under sub-section (2) of section 4 of the Administrative Tribunals Act, 1985.