Section 13(c) in THE TRIBUNALS REFORMS ACT, 2021

[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(c) in THE TRIBUNALS REFORMS ACT, 2021

(c)in section 58,—

(i)the words "the Appellate Board or", wherever they occur, shall be omitted;

(ii)the words "as the case may be" shall be omitted;