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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983 (b)"Appellate Authority", means the Appellate Authority constituted by the State Government under sub-section (1) of section 31;
