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

State of Haryana - Subsection

Section 24(7) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(7)On receipt of the memorandum of appeal, the appellate authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorized agent presenting it, as the case may be.