Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Granite Conservation And Development Rules, 1999

(2)Every order, against which a revision application is preferred under sub-rule (1), shall be complied with pending the decision of the State Government in such revision:Provided that the State Government may on an application by the applicant, suspend the operation of the order appealed against pending disposal of the revision application.