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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(3)The Tribunal may either confirm the order, with or without modification, or set it aside, and may pending disposal of the appeal, stay the operation of the order subject to such terms, if any, as it thinks fit