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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

(3)Pending disposal of an appeal, the Controller of Supplies, may direct that the order of the Registering Authority against which the appeal is preferred shall not take effect until the appeal is disposed of.