Section 80B in The Chhattisgarh Co-Operative Societies Act, 1960
80B. Power to make interlocutory orders.
- When an application For appeal or review is made to Tribunal, or Registrar under this Act, it may in order to prevent the ends of justice being defeated, make such interlocutory orders pending the decision of the appeal or application, as the case may be, as may appear to it / him to be just and convenient, or make such orders as may be necessary for the ends of justice, or to prevent the abuse of legal process.
