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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3)(iii) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(iii)Where the material on record is insufficient to enable the appellate authority to arrive at a definite conclusion it may take additional evidence and/or call for such further material from the appellate or the Member-Secretary as it thinks fit. Such material shall form part of the record.