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[Cites 0, Cited by 0] [Section 323B] [Entire Act]

Union of India - Subsection

Section 323B(1) in Constitution of India, 1950

(1)The appropriate Legislature may, by law, provide for the adjudication or trial by tribunals of any disputes, complaints, or offences with respect to all or any of the matters specified in clause (2) with respect to which such Legislature has power to make laws.