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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(3) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(3)Corrections, if any, pointed out by the witness may, if the Bench or Commissioner is satisfied, be carried out and duly initialed and if not satisfied, a note to that effect be appended at the bottom of the deposition.