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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in THE TRIBUNALS REFORMS ACT, 2021

(2)The officers and other employees of the Tribunals, Appellate Tribunals and other Authorities specified in the Second Schedule appointed on deputation, before the notified date, shall, on and from the notified date, stand reverted to their parent cadre, Ministry or Department.