Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Odisha - Subsection Section 13(2) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983 (2)Every aggrieved person preferring an appeal shall do so separately in his own name and no joint appeal shall be entertained by the Appellate Authority.
