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] [Entire Act] Union of India - Section Section 14 in THE TRIBUNALS REFORMS (RATIONALISATION AND CONDITIONS OF SERVICE) ORDINANCE, 2021 14. In the Finance Act, in the Eighth Schedule, –– Amendment of Eighth (i)items 10, 12, 14, and 15 shall be omitted;(ii)for item 16, the following item shall be substituted, namely:––(1)(2) (3)
