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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4B(3) in The U.P. Electricity (Duty) Act, 1952

(3)The appellate authority may confirm, set aside or modify the order appealed from, and pending the disposal of the appeal stay the operation of the order wholly or partially and on such terms as it thinks fit.