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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Meghalaya - Subsection

Section 34(5) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(5)On receipt of the appeal, the Appellate Authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellate or his duly authorised agent presenting it, as the case may be.