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[Cites 0, Cited by 0] [Section 371D(4)] [Section 371D] [Entire Act]

Union of India - Subsection

Section 371D(4)(b) in Constitution of India, 1950

(b)contain such provisions with respect to the powers and authorities and procedure of the Administrative Tribunal (including provisions with respect to the powers of the Administrative Tribunal to punish for contempt of itself) as the President may deem necessary;