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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(1)(b) in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007

(b)the Court Master shall ensure that perfect silence is maintained in and around the Court Hall and no disturbance whatsoever is caused to the functioning of the Bench and that proper care is taken to maintain dignity and decorum of the court.