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State of Kerala - Section

Section 86 in Kerala Cooperative Societies Act, 1969

86. Interlocutory orders by Tribunal.

- Where an appeals made to the Tribunal under section 82 or where the Tribunal calls for the record of a case under section 84, it may, in order to prevent the ends of justice being defeated, make such interlocutory order pending the decision of the appeal or revision as it may deem fit.