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Union of India - Section

Section 2 in THE TRIBUNALS REFORMS (RATIONALISATION AND CONDITIONS OF SERVICE) ORDINANCE, 2021

(2)It shall come into force at once.
(Definitions)2. In this Ordinance, unless the context otherwise requires,–
(a)“notified date” means the date of commencement of this Ordinance;
(b)“Schedule” means the Schedule appended to this Ordinance;