Section 22(d) in THE TRIBUNALS REFORMS ACT, 2021

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Section 22(d) in THE TRIBUNALS REFORMS ACT, 2021

(d)in section 27,—

(i)for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;

(ii)for the word "tribunal", wherever it occurs, the words "Registrar or the High Court, as the case may be," shall be substituted;