Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Union of India - Subsection Section 21(x) in THE TRIBUNALS REFORMS ACT, 2021 (x)in section 157, in sub-section (2),—(i)clauses (xxxi) and (xxxii) shall be omitted;(ii)in clause (xxxiii), for the words "Appellate Board", the words "High Court" shall be substituted.
