The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016

33D. Procedure and powers of the Appellate Tribunal.-

The provisions of sections 14-I to 14K (both inclusive), 16 and 17 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) shall, mutatis mutandis, apply to the Appellate Tribunal in the discharge of its functions under this Act, as they apply to it in the discharge of its functions under that Act.