No order of the Central Government appointing any person as the 2 [Chairperson or the Member] of a 1 [Appellate Tribunal] shall be called in question in any manner and no act or proceeding before a 3 [Appellate Tribunal] shall be called in question in any manner on the ground merely of any defect in the constitution of a 3 [Appellate Tribunal].Open in Lexace · Ask the AI about this section
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