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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(ii) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(ii)Notwithstanding any appeal filed before Chief Electrical Inspector against order of Electrical Inspector (Lifts) under sub-section (1) of section 21, any order to discontinue the use of lift or escalator or moving walk made by the Electrical Inspector (Lifts) shall be complied with unless the Chief Electrical Inspector has stayed such order.