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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3)(e) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

(e)On receipt of the memorandum of appeal, the appellate authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it, as the case may be.