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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(2)The Managing Director of the Board or the State Government, as the case may be, may suspend the execution of the decision taken or order passed by the Committee or the Board, as the case may be, pending the exercise of its powers under sub-section(1).