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

State of Tamilnadu - Subsection

Section 39(1)(a) in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007

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