Section 103(4) in West Bengal Co-operative Societies Act, 2006
(4)The Registrar or an arbitrator or the board of arbitrators or the forum of arbitrators, as the case may be, may on the application of any party to a dispute referred under sub-sections (2) and (3) and on such terms as he or it thinks fit, make, after giving the parties an opportunity of being heard, such interlocutory order as he or it considers necessary for preservation of any property or right which is the subject matter of the dispute.
