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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007

(1)The parties to any case or their counsel may be allowed to inspect the record of the case by making an application in writing to the Registrar and fee prescribed therein.