Section 116 in Haryana Co-operative Societies Act, 1984
116. Interlocutory orders.
- Where an appeal is made under section 114 or where the Government calls for record of a case under section 115, the appellate authority or the Government, as he case may be, may, in order to prevent the ends of justice being defeated, make such interlocutory orders, including an order of stay, pending the decision of the appeal or revision, as such authority or the Government may deem fit.
