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5B. Constitution of Tribunal.- The Central Government may, by notification in the Official Gazette, constitute a Tribunal consisting of one person, who is or has been, or is qualified for appointment as a Judge of a High Court and who is not connected with the Committee to exercise the powers and discharge the functions conferred or imposed on the Tribunal by or under this Act. 1. Ins. by Act 51 of 1973, s. 6 (w.e.f. 1-1-1975).    |
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