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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4)(d) in The West Bengal Cinemas (Regulation) Act, 1954

(d)[(i) an appellate authority while hearing appeal under clause (a), or the State Government while revising an order under clause (b), may, by order, prohibit any action being taken on the order under appeal or, as the case may be, under revision, or stay the consideration of any other application in connection with the grant of a licence under this Act or may pass such other interlocutory order as it may think just and convenient;] [Clause (d) inserted by West Bengal Act 13 of 1965.]
(ii)no order under this clause shall be made without giving all persons likely to be affected by such order an opportunity of being heard: