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 15] [Entire Act] Union of India - Subsection Section 15(7) in The Illegal Migrants (Determination By Tribunals) Act, 1983 (7)The Central Government shall make available to every Appellate Tribunal such staff as may be necessary for the discharge of its functions under this Act.
