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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Goa - Subsection

Section 88(4) in The Goa Co-operative Societies Act, 2001

(4)The Registrar, his nominee or board of nominees, 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.