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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(5) in Gujarat Minor Mineral Concession Rules, 2017

(5)The Government or the Committee, as the case may be, may, pending the final disposal of an application for revision, stay the execution of the order against which any revision application has been made for sufficient cause and through an order in writing.