Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 9] [Entire Act] Union of India - Subsection Section 9(1) in Industrial Disputes (Appellate Tribunal) Act, 1950 (1)The Appellate Tribunal shall have the same powers as are vested in a civil court, when hearing an appeal under the Code of Civil Procedure, 1908 (Act V of 1908).
