Section 1696 in The Appellate Tribunal For Electricity (Form, Verification And The Fee For Filing An Appeal) Rules, 2004
1696.
G.S.R. 260 (E), dated 13th April, 2004. - In exercise of powers conferred by clause (q) of sub-section (2) of Section 176 of the Electricity Act, 2003 (36 of 2003) the Central Government hereby makes the following rules, namely
