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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(3) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(3)Order to be in writing. - The order passed by the Appellate Authority on the appeal shall be in writing and state clearly the points before it for determination, the decision thereon, and the reasons for the decision.