Section 18(6)(c) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009

[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

(c)Where fresh parties are brought in, they may be numbered consecutively in the particular category, in which they are brought in.

Legal Document View