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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Inter-State Water Disputes (Amendment) Act, 2002

(2)The decision of the Tribunal, after its publication in the Official Gazette by the Central Government under sub- section (1), shall have the same force as an order or decree of the Supreme Court.