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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in Cyber Appellate Tribunal (Powers and Functions of the Chairperson) Rules, 2016

(b)to implement various Statutory provisions related to employees, social welfare schemes as well as Grievance and Redressal framework and guidelines as formulated by the Supreme Court and the Central Government from time-to-time;