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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(4) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(4)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 by the appellant on which the Board passed the order being impugned in the appeal;
(iii)Any document relative to the appeal.