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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

(1)Any person aggrieved by an order made by the State Board under Sections 20, 21 or 22 may file an appeal to the Appellate Authority constituted by the State Government in Form VI.