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[Cites 0, Cited by 4] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(3) in The Karnataka Souharda Sahakari Act, 1997

(3)The Registrar or any other person to whom a dispute is referred for decision under this section may, pending the decision of the dispute, make such interlocutory orders as he may deem necessary in the interest of justice.