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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3) in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015

(3)Pending the disposal of an appeal, the appellate authority may direct that the order refusing to renew a licence or the order canceling or suspending a licence shall not take effect, until the appeal is disposed of.