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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(3) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016

(3)The State Government may direct that the order refusing to renew a licence or the order canceling or suspending a licence shall not take effect, until the revision is disposed of.