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Union of India - Section

Section 22 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

22. Number of copies to be filed.

- The appellant or petitioner or applicant or respondent shall file three authenticated copies of appeal or petition or application or counter or objection, as the case may be, and shall deliver one copy to each of the opposite party.