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 127] [Entire Act] Union of India - Subsection Section 127(2) in Sashastra Seema Bal Act, 2007 (2)The Court on revision, shall consist of the same officers as were present when the original decision was passed unless any of those officers are unavoidably absent.
