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[Cites 0, Cited by 2] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Administrative Tribunals Act, 1985

(4)For the removal of doubts, it is hereby declared that the jurisdiction, powers and authority of the Administrative Tribunal for a State shall not extend to, or be exercisable in relation to, any matter in relation to which the jurisdiction, powers and authority of the Central Administrative Tribunal extends or is exercisable.