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

State of Haryana - Subsection

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

(i)The Appellate Authority shall as soon as may be after the memorandum of appeal is filed, fix a date for hearing of the appeal and give intimation of the same to the appellant and the Member Secretary in such manner as it deems fit. A copy of the memorandum of appeal along with its enclosures shall be sent to the Member-Secretary.