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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

(4)Every appeal shall be accompanied by :-
(a)an authenticated copy of the order against which appeal is preferred;
(b)any document relevant to the appeal; and
(c)a satisfactory proof of the payment of the fee prescribed under sub-rule (2).