1 1 [31A. Procedure and powers of Appellate Tribunal. --The provisions of sections 120 to 123 (both inclusive) of the Electricity Act, 2003 (36 of 2003) shall, mutatis mutandis , apply to the Appellate Tribunal in the discharge of its functions under this Act as they apply to it in the discharge of its function under the Electricity Act, 2003.]Open in Lexace · Ask the AI about this section
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