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] [Entire Act]

State of Madhya Pradesh - Section

Section 121 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

121. Stay order.

- An appeal under these rules shall not operate as a stay of the proceedings under an order appealed from except in so far as the State Government or the Appointing Authority may order, nor shall execution of an order be stayed by reasons only an appeal having been preferred from the order, but the State Government or the Appointing Authority may, for sufficient cause stay of execution of such order.