Legal Document View

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
[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2)(b) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(b)Where the material on record is insufficient to enable the Appellate Authority to come to a definite decision, it may take additional evidence and all for such further material from the appellant or the Member-Secretary, as it deems fit, such material shall form part of the record.