Section 96(4) in The West Bengal Co-Operative Societies Act, 1983
(4)A person or an arbitrator or a Court of Arbitrators may, on the application of any party to the dispute transferred or referred to him or it under sub-section (1) and on such terms as he or it may think fit, make such interlocutory order as may be considered necessary for preservation of any property or right which is the subject matter of the dispute.
