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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(3) in Uttarakhand Co-Operative Societies Act, 2003

(3)The Registrar, the arbitrator or the board of arbitrators, to whom a dispute is referred for decision under this section may, pending the decision of the dispute make such interlocutory order including attachment of property as he or they may deem necessary in the interest of justice.