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[Cites 0, Cited by 2] [Section 176(2)] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(2)(t) in The Electricity Act, 2003

(t)the additional matters in respect of which the Appellate Tribunal may exercise the powers of a civil court under clause (i) of sub-section (2) of section 120;