Section 114 in The Orissa Co-operative Societies Act, 1962
114. Interlocutory orders by Government or Registrar.
- Where an appeal or revision or review is made under Sections 109, 111, 112 or 113 the State Government or the Registrar, as the case may be, may in, order to prevent the ends of justice being defeated, make such interlocutory orders pending the decision of the appeal, revision or review as may be deemed fit.Chapter-XIV Offences and Penalties
