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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(4)(i) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(i)The order of the appellate authority shall be writing and shall state the points for the determination, of the decision thereon as also the reasons on which the decision is based.