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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3)(iv) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(iv)If, on the date fixed for hearing or on any date to which hearing of the appeal may be adjourned, the appellant or his duly authorized agent does not appear when the appeal is called for hearing, the appeal may be either dismissed or decided ex parte [and in such a case the ex parte order so passed shall be conveyed to the party immediately thereafter, by registered post] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.].