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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(2)A memorandum of appeal shall be in form 'D' and the same shall be presented to the President of the appellate authority either personally or through registered post duly signed by the appellate or by his duly authorized agent.