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[Cites 0, Cited by 0] [Article 371D] [Constitution]

Constitution Subarticle

Article 371D(8) in Constitution of India

(8)If the President is satisfied that the continued existence of the Administrative Tribunal is not necessary, the President may by order abolish the Administrative Tribunal and make such provisions in such order as he may deem fit for the transfer and disposal of cases pending before the Tribunal immediately before such abolition.