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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(5)(a) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

(a)The order passed by the appellate authority on the appeal shall be in writing and shall state clearly the points before it for determination, the decision thereon, and the reasons for the decision.