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[Cites 0, Cited by 2] [Section 96] [Entire Act]

State of West Bengal - Subsection

Section 96(3) in The West Bengal Co-Operative Societies Act, 1983

(3)The Registrar may, on the application of any party to a dispute referred to him under sub-section (1) of section 95 and on such terms as he may think fit, make such interlocutory order as he considers necessary.