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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

(c)"Agent" means a person duly authorised by a party to present a petition, caveat, interlocutory application, appeal etc. or any document on its behalf before the Appellate Tribunal;