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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3)(v) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(v)Where, an appeal is dismissed under sub-rule (iv) above the appellant may within 30 days from the date of dismissal of the appeal, apply to the appellate authority for the restoration of the appeal and if it is shown to the satisfaction of the appellate authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any sufficient cause from appearing when the appeal was called for hearing, the appellate authority may restore the appeal on such terms and conditions as it thinks fit.