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

Union of India - Subsection

Section 15(10) in The Illegal Migrants (Determination By Tribunals) Act, 1983

(10)[ Every Appellate Tribunal shall have the same powers as are vested in an appellate court under the Code of Civil Procedure, 1908, while hearing an appeal.] [Substituted by Section 10, 24 of 1988 ]