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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Tripura - Subsection

Section 97(4) in The Tripura Co-operative Societies Act, 1974

(4)The Registrar or his nominee or board of nominees, or the person authorised under Section 88, as the case may be, may, in order to prevent the ends of justice being defeated, make such interlocutory orders pending the decision in a dispute referred to in sub-section (1) as may appear to be just and convenient.