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[Cites 0, Cited by 0] [Section 4A(5)] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(5)(c) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(c)The Chairman [may, on his own imitative or on the application of a party to a reference of claim] [Substituted by section 6 (b) of U.P. Act no 05 of 2000.] transfer a case from one Bench to another Bench.