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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(5) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(5)It shall be lawful for the Secretary Tourism, State Government to pass such interlocutory or interim orders including stay of operation of the order appealed against, as he considers necessary for the ends of justice.