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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(5)In the pending matters, all applications shall be presented after serving copies thereof in advance on the opposite side or his or her advocate on record.