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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3)(c) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983

(c)The fee fixed by Government from time to time shall be deposited by every appellant in the office of the Appellate Authority and an authenticated copy of the receipt obtained shall be annexed to every appeal. No appeal which is not accompanied by the aforesaid copy of the receipt shall be entertained by the Appellate Authority.