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[Cites 0, Cited by 1] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(5) in The Government Of Union Territories Act, 1963

(5)If any question arises as to whether any matter is or is not a matter as respects which the Administrator is required by any law to exercise any judicial or quasi-judicial functions, the decision of the Administrator thereon shall be final.