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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2)(c) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(c)Where on the date fixed for hearing or on any date to which the hearing of the appeal may be adjourned the appellant or his duly authorised agent does not appear when the appeal is called for hearing, the appeal shall be liable to be dismissed.