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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

(2)Appeal or petition or other proceeding shall not be set down for hearing unless all parties confirm that all the documents filed on which they intend to rely are in English or have been translated into English and required number of copies are filed before the Appellate Tribunal.