Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXVII	National Company Law Tribunal and Appellate Tribunal
414	Salary, allowances and other terms and conditions of service of Members
Description	The salary, allowances and other terms and conditions of service of the Members of the Tribunal and the Appellate Tribunal shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Members shall be varied to their disadvantage after their appointment.