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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(3) in The Punjab Co-operative Societies Act, 1961

(3)The Registrar or another 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.