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State of Uttarakhand - Section

Section 19 in Uttarakhand Benami Transactions (Prohibition) Act, 2016

19. Establishment of Appellate Tribunal.

- Subject to the provisions of this Act, the Appellate Tribunal established by the State Government in Official Gazette shall be the Appellate Tribunal for the purposes of this Act and the said Appellate Tribunal shall exercise the powers conferred on it by or under this Act.