Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
12. Date and place of hearing to be notified.—
The Tribunal shall notify to the parties the date and the place of hearing of the application.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000 12. Date and place of hearing to be notified.— The Tribunal shall notify to the parties the date and the place of hearing of the application. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
