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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(a) in The National Environment Tribunal Act, 1995

(a)the particulars which an application shall contain, the documents and the fee which shall be accompanied with it and the limit of annual income of a person so as to ennoble him to make application without paying any fee, under sub-section (5) of section 4;