Section 10(4)(l) in THE TRIBUNALS REFORMS ACT, 2021

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Section 10(4)(l) in THE TRIBUNALS REFORMS ACT, 2021

(l)in section 78, in sub-section (2),—

(i)clauses (cA) and (ccB) shall be omitted;

(ii)in clause (f), the words "and the Appellate Board" shall be omitted.