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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(3) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

(3)A summons for production of documents in the custody of a public officer other than a court shall be in Form IX annexed to these rules and shall be addressed to the concerned Head of the Department or such other authority as may be specified by the Appellate Tribunal.