Section 3(3)(iv) in THE TRIBUNALS REFORMS ACT, 2021

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Union of India - Subsection

Section 3(3)(iv) in THE TRIBUNALS REFORMS ACT, 2021

(iv)such other Tribunals as may be notified by the Central Government, in consultation with the Chairperson of the Search-cum-Selection Committee of that Tribunal; and

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Union of India - Subsection

Section 3(3)(iv) in THE TRIBUNALS REFORMS ACT, 2021