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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

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

(f)"Interlocutory Application" means an application in any appeal or original petition on proceeding already or simultaneously instituted in the Appellate Tribunal, but not being a proceeding for execution of the order or direction of Appellate Tribunal;