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[Cites 0, Cited by 0] [Section 323B(3)] [Section 323B] [Entire Act]

Constitution Subarticle

Section 323B(3)(f) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976

(f)contain such supplemental, incidental and consequential provisions, (including provisions as to fees) as the appropriate Legislature may deem necessary for the effective functioning of, and for the speedy disposal of cases by, and the enforcement of the orders of, such tribunals.