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

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Union of India - Subsection

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

(c)When a Vakalatnama is executed by a party who appears to be illiterate, blind or not acquainted with the language of the Vakalatnama, the attestor shall certify that the Vakalatnama was read, translated and explained in his presence to the executant, in the language known to such executant, that he seemed to understand it and that he signed or affixed his thumb mark in his presence with full knowledge and understanding.

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Union of India - Subsection

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