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

Union of India - Subsection

Section 39(1)(a) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

(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;