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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1)(ii) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(ii)in case of three persons the Appellate Authority shall consist of, one of the persons, indicated at (i) above, who shall be designated as President of Appellate Authority; and any two persons from the following category shall be appointed by the Government as Members, -