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

State of Himachal Pradesh - Subsection

Section 73(3) in Himachal Pradesh Co-Operative Societies Act, 1968

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