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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Meghalaya - Subsection

Section 34(7) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(7)Where the material on record is insufficient to enable the Appellate Authority to come to a decision on the appeal, the Appellate Authority may call for such further materials as may be necessary to take a decision in the matter from the persons concerned.