Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128] [Entire Act] State of Rajasthan - Subsection Section 128(2) in Rajasthan Co-operative Societies Act, 1965 (2)Pending the hearing under sub-section (1), the Government or the Registrar may pass such interlocutory order as it or he thinks fit to prevent the ends of justice from being defeated.
