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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(1)(ii) in The Bombay Minor Mineral Extraction Rules, 1955

(ii)[ no order from which an appeal has been made, or which is the subject of any revision proceedings shall, so long as such appeal or proceedings are pending, be reviewed.] [Substituted by G. N. of 9.11.1984.]