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

Union of India - Subsection

Section 33(5) in THE TRIBUNALS REFORMS ACT, 2021

(5)All property of whatever kind owned by, or vested in, the Tribunal, Appellate Tribunal or otherAuthorities specified in the Second Schedule before the notified date, shall stand transferred to, on and from the notified date, and shall vest in the Central Government.