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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(6) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983

(6)A copy of the order passed in appeal shall be supplied by the appellate authority free of cost to the appellant and a copy thereof shall also be sent to the Member Secretary.