Section 39(1)(a) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

(a)no inconvenience or wastage of time is caused to the Bench in making available the services of Court Master or Stenographer or peon or attendant;

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