Section 17(3)(b) in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983

[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

(b)Every appeal shall be accompanied by,-

(i)an authenticated copy of the order against which appeal is made,

(ii)a copy of the application made under section 21,

(iii)any document relating to the appeal, and

(iv)a satisfactory proof of the payment of fees specified in clause (c).

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