Section 152(3A) in The Maharashtra Co-Operative Societies Act, 1960
(3A)[ The Appellate Authority, in order to prevent the ends of justice being defeated, may pass such interim orders including order of stay against the impugned order, pending the decision and final hearing of the Appeal:Provided that, if any interim order has been passed by the Appellate Authority without hearing the other side, the Appellate Authority shall decide such application within a period of three months and pass the necessary orders on merits after giving an opportunity of being heard and for the reasons to be recorded in writing.] [Sub-section (3A) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section '74(b), (w.e.f. 14-2-2013).]
