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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(2)The fee and process fee shall be deposited by way of demand draft to be drawn in favour of the Pay and Accounts Officer, Ministry of Power, payable at New Delhi.