- The Commissioner may by special or general order :-(a)pending examination of any question of law-(i)before him; or(ii)[ Omitted;] [Omitted by M.P. Act No. 12 of 2006.](ii)[] [Sub-clause (iii) renumbered as sub-clause (ii) by M.P. Act No. 12 of 2006.] before the High Court on an appeal under sub-section (2) of Section 53; or(b)for any other reason to be recorded in writing,stay any proceeding or proceedings under Section 20 in respect of tiny dealer or class of dealers.Chapter - X Appeal, Revision and Rectification
