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[Cites 0, Cited by 0] [Section 371D(4)] [Section 371D] [Entire Act]

Union of India - Subsection

Section 371D(4)(c) in Constitution of India, 1950

(c)provide for the transfer of the Administrative Tribunal of such classes of proceedings, being proceedings relating to matters within its jurisdiction and pending before any Court (other than the Supreme Court) or tribunal or other authority immediately before the commencement of such order, as may be specified in the order;