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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2)(c) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(c)pending disposal of the appeal, operation of the order appealed against may, at the discretion of the Collector, be stayed;