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(3) in The Illegal Migrants (Determination By Tribunals) Act, 1983 (3)An Appellate Tribunal shall consist of as many members, not being less than two and more than six, as the Central Government may think fit.
