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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004

(1)The fee accompanied with an appeal filed under sub-section (2) of Section 111 shall be Rupees Ten thousand where the respondents are less than four and where respondents are four or more the said fee shall be increased by Rupees Fifty per respondent.