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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(5) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(5)The Appellate Authority shall have the power to stay the operation of the order of the Authorized Officer against which the appeal has been preferred, till a final order in the appeal is passed.