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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(3) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(3)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 authorized agent does not appear when the appeal is called for hearing, the appeal shall be liable to be dismissed.