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

State of Meghalaya - Subsection

Section 34(3) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(3)Every appeal shall be filed in quadruplicate and shall be accompanied by-
(i)authenticated copy of the order appealed against, and
(ii)a challan receipt for Rs. 500 (Rupees five hundred) only evidencing payment of fee for the appeal.