Section 99(6) in The Gujarat Co-Operative Societies Act, 1961
(6)The Registrar, his nominees or, as the case may be, board of nominees shall under special circumstances set aside the award passed by him and if necessary stay or set aside execution, and may grant leave to the defendant to appear and defend the disputes, if it seems reasonable so to do, and on such terms as he thinks fit.] [Inserted for sub-sections (4) to (6) by Gujarat Co-operative Societies (Amendment) Act, 1997 (Act 4 of 1997) Section 3]
