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[Cites 0, Cited by 2] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(b) in The Administrative Tribunals Act, 1985

(b)all service matters concerning a person other than a person referred to in clause (a) or clause (b) of sub-section (1) appointed to any service or post in connection with the affairs of such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 11 (w.r.e.f. 22.1.1986). ] and pertaining to the service of such person in connection with such affairs.