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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Foreign Trade (Development and Regulation) Act, 1992

(3)Every authority making any adjudication or hearing any appeal or exercising any powers of review under this Act shall have the power to make such orders of an interim nature as it may think fit and may also, for sufficient cause, order the stay of operation of any decision or order.