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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(f)"Registrar" means the Registrar of the Appellate Tribunal and includes any other officer or staff member of the said Appellate Tribunal to whom the powers and functions of the Registrar may be delegated or assigned or who is authorised to act as such, by the Chairperson of the Appellate Tribunal from time to time;