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[Cites 0, Cited by 4] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Defence of India Act, 1962

(2)The Central Government may by rules made in this behalf provide for the appointment of Technical Personnel (Reinstatement) Tribunals to deal with such matters in relation to reinstatement of persons released from employment in the national service as may be prescribed.