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[Cites 0, Cited by 0] [Section 371D(4)] [Section 371D] [Entire Act]

Union of India - Subsection

Section 371D(4)(a) in Constitution of India, 1950

(a)authorise the Administrative Tribunal to receive representations for the redress of grievances relating to any matter within its jurisdiction as the President may specify in the order and to make such orders thereon as the Administrative Tribunal deems fit;