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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3)(d) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983

(d)Every Memorandum of Appeal shall be submitted in quadruplicate to the Appellate Authority by the appellant or his authorised agent in person or sent to such Authority by registered post. When the Memorandum of Appeal is presented by an agent duly authorised by the appellant, it shall be accompanied by a letter of authority written on a stamped paper of the value as required by law, appointing him as his agent.