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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(2) in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007

(2)When the orders are reserved, the date for pronouncement of order shall be notified in the cause list which shall be a valid notice of intimation of pronouncement.