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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004

(2)The competent authority in the Appellate Tribunal shall be empowered to disallow any claims or part of the claim which does not satisfy the required condition for such claim.