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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(7) in Gujarat Minor Mineral Concession Rules, 2010

(7)Pending final disposal of the application for revision, the Competent Authority or as the case may be, the Government for sufficient reasons, stay the execution of the order against which appeal or revision application has been made after giving due hearing to the aggrieved parties.