Section 18(6)(a) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

(a)The names of parties shall be numbered consecutively and a separate line should be allotted to the name and description of each party.

Legal Document View