Section 14(3) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
(3)Notwithstanding anything contained in Section 13, the Registrar may, if he thinks fit, suspend proceedings in regard to any dispute if the question at issue between a co-operative society and a bank is one involving complicated questions of law and fact, until the question has been tried in a regular suit instituted by one of the parties to the dispute. If any such suit is not instituted within two months from the Registrar's order suspending proceedings, the registrar shall take action as is provided in sub-section (1).
