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[Cites 0, Cited by 0] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(6) in The Finance Act, 2017

(6)All property of whatever kind owned by, or vested in, the Tribunal, Appellate Tribunal or other Authorities specified in column (2) of the Ninth Schedule before the appointed day, shall stand transferred to, on and from the appointed day, and shall vest in the Central Government.