Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Himachal Pradesh - Subsection Section 68(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005 (2)The Appellate Authority, if it considers necessary to do so, may grant stay on the order appealed against for such period as it may deem fit.
