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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Meghalaya - Subsection

Section 34(8) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(8)Where on the date fixed for hearing or any date to which the hearing of the appeal may be adjourned, the appellant or his duly authorised agent does not appeal when the appeal is called for hearing, the appeal shall be liable to be dismissed.