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 34] [Entire Act] State of Meghalaya - Subsection Section 34(4) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988 (4)The appeal shall be presented either personally or by duly authorised agent or by registered post to the Appellate Authority.
