Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Meghalaya - Subsection Section 34(2) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988 (2)The fee payable for an appeal shall be Rs. 500 (Rupees five hundred) only.
