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[Cites 0, Cited by 0] [Section 323B(3)] [Section 323B] [Entire Act]

Union of India - Subsection

Section 323B(3)(f) in Constitution of India, 1950

(f)contain such supplemental, incidental and consequential provisions (including provisions as to fees) as the appropriate Legislature may deem necessary for the effective functioning of, and for the speedy disposal of cases by, and the enforcement of the orders of, such tribunals.