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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(3)(i) in The Electricity Act, 2003

(i)“Judicial Member” means a Member of the Appellate Tribunal appointed as such under sub-clause (i) of caluse (b) of sub-section (1) of section 113, and includes the Chairperson of the Appellate Tribunal;