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Union of India - Section
Section 28 in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
28.
Seal and emblem.-The official seal and emblem of the Tribunal shall be such as the Government may specify.Form-1(See rule 4)Application Under Section 57 Of The Information Technology Act, 2000| For use inTribunal's Office | |
| Date of filing | …........................................................................................ |
| or | |
| Date of receipt bypost | …........................................................................................ |
| Registration No. | …........................................................................................ |
| BETWEEN | |||
| A | B | APPLICANT | |
| AND | |||
| C | D | RESPONDENT |