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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Sikkim - Subsection

Section 73(4) in Sikkim Co-Operative Societies Act, 1978

(4)The Registrar or such person or arbitrator to whom a dispute is referred for decision under this section may, pending the decision of the dispute, make such interlocutory orders he may deem necessary in the interest of justice.