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

Union of India - Subsection

Section 33(4) in THE TRIBUNALS REFORMS ACT, 2021

(4)The balance of all monies received by, or advanced to, the Tribunal, Appellate Tribunal or otherAuthorities specified in the Second Schedule and not spent by it before the notified date, shall, on and from the notified date, stand transferred to the Central Government.