1 [ 1. Short title, extent and commencement. --(1) This Act may be called the Administrative Tribunals Act, 1985. (2) It extends,-- (a) in so far as it relates to the Central Administrative Tribunal, to the whole of India; 2 * * * * * (3) The provisions of this Act, in so far as they relate to the Central Administrative Tribunal, shall come into force on such date 3 as the Central Government may, by notification, appoint. (4) The provisions of this Act, in so far as they relate to an Administrative Tribunal for a State, shall come into force in a State on such date as the Central Government may, by notification, appoint.]Open in Lexace · Ask the AI about this section
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