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[Cites 0, Cited by 15] [Section 4(5)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5)(a) in The Administrative Tribunals Act, 1985

(a)with the concurrence of any State Government; designate, by notification, all or any of the Members of the Bench or Benches of the State Administrative Tribunal established for that State under sub-section (2) as Members of the Bench or Benches of the Central Administrative Tribunal in respect of that State and the same shall exercise the jurisdiction, powers and authority conferred on the Central Administrative Tribunal by or under this Act;