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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(3) in Orissa Minor Minerals Concession Rules, 2004

(3)The appellate authority mentioned under Sub-rule (1) above may call for relevant records and other information from the concerned competent authority and may, if considered necessary, stay the operation of the order of the competent authority in any particular case till the appeal is finally disposed of or until further orders are passed, as the case may be.