Section 32(3)(c) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

(c)Every such appeal shall be accompanied by -

(i)an authenticated copy of the order appealed against;

(ii)a copy of the application made under sections 20, 21 and 22 as the case may be;

(iii)any document relating to the appeal; and

(iv)an authenticated copy of the receipt under which the prescribed fee has been paid by the appellant.

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