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[Cites 0, Cited by 10] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(4) in The Maharashtra Co-Operative Societies Act, 1960

(4)The Co-operative Court, the Registrar or the authorised person, as the case may be, may in order to prevent the ends of justice being defeated make such interlocutory orders pending the decision in a dispute referred to in sub-section (1) as may appear to be just and convenient.]