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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(4) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(4)Pending disposal of an appeal, the Appellate Authority may direct that the order made under appeal shall not take effect for such period as the authority may consider necessary for giving a reasonable opportunity to the other party under sub-clause (3) or until appeal is disposed of, whichever is earlier.