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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983

(3)Where on the date fixed for hearing or on the date to which the hearing of the appeal is 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.