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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(1) in The West Bengal Law Clerks Act, 1997

(1)On admission of an appeal, the Appellate Committee may, for sufficient cause, direct the stay of any order passed by the Disciplinary Committee of the State Council on such terms and conditions as it may deem fit.