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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2)(b) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

(b)Attestation shall be made only after the name of the legal practitioner is specified in the Vakalatnama before its execution.