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[Cites 0, Cited by 0] [Section 4O] [Entire Act]

Union of India - Subsection

Section 4O(3) in Imports and Exports (Control) Act, 1947

(3)Every authority making any adjudication or hearing any appeal or exercising any powers of revision under this Act shall have the power to make such orders of an interim nature as it may think fit and may also, for sufficient cause, order the stay of operation of any decision or order.]