Section 27 in The Adjudicating Authority (Procedure) Regulations, 2013
27. Copy of order to be delivered on date of its pronouncement.
- If the parties or representatives of the parties remain present on the date of pronouncement of the order, a copy of the order, if ready, shall forthwith be delivered to the parties or the representatives of the parties present under their signatures and in that case, it shall not be necessary to send again the copy of the order to the parties present.
