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[Cites 0, Cited by 0] [Section 33C] [Entire Act]

Union of India - Subsection

Section 33C(6) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(6)The Appellate Tribunal may, for the purpose of deciding an appeal before it, call for the records relevant to disposing of such appeal and make such orders as it thinks fit.