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Citedby 2 docs
Mahabir Soap And Gudakhu Factory vs Union Of India (Uoi) And Ors. on 16 January, 1995
Ajay Dubey vs The State Of Madhya Pradesh on 29 September, 2010

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[Section 24] [Complete Act]
Central Government Act
Section 24(1) in The National Environment Tribunal Act 1995
(1) Save as provided in sub- section (2) and notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908 .) or, in any other law, an appeal shall he against any award or other order, not being an interlocutory order, of the Tribunal to the Supreme Court on one or more of the grounds specified in section 100 of that Code.