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

Union of India - Subsection

Section 20(6) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(6)The processing fee as specified in the Schedule, with required number of envelopes of sufficient size and notice forms as prescribed shall be filed along with memorandum of appeal.