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[Cites 0, Cited by 5] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(b) in The Administrative Tribunals Act, 1985

(b)any Industrial Tribunal, Labour Court or other authority constituted under the Industrial Disputes Act, 1947(14 of 1947) or any other corresponding law for the time being in force, shall have], or be entitled to exercise any jurisdiction, powers or authority in relation to such recruitment or matters concerning such recruitment or such service matters.