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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(ii) in The National Green Tribunal (Practices and Procedure) Rules, 2011

(ii)the notice of the application or appeal, as the case may be, has been served on the authority which passed the order against which the application or appeal has been filed; and