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Union of India - Section

Section 8 in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004

8. Relief sought:

In view of the facts mentioned in Para 4 above, the appellant prays for the following relief(s);[Specify below the relief(s) sought explaining the grounds for such relief(s) and the legal provisions, if any, relied upon].