Section 4F(3) in The U.P. Cement Control Order, 1973
(3)Pending the disposal of an appeal, the Divisional Commissioner, may direct that until the appeal is decided the order refusing to renew a licence shall not take effect or the order cancelling a licence shall not debar a licensee from depositing his existing stock.] [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/ XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
