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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(c) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983

(c)[ A fee of Rupees one thousand shall be deposited by every appellant in the office of the appellate authority and an authenticated copy of the receipt obtained therefor shall be annexed to every appeal. No appeal which is not accompanied with the aforesaid copy of 'the receipt shall be entertained by the appellate authority.] [Substituted by Notification No. F 11-12-87-XXXII, dated 30-6-1989.]