Section 70 in The Punjab Co-operative Societies Act, 1961
70. Interlocutory order.
- Where an appeal is made under section 68 or where the[Government or the Registrar] [Substituted for word Government by Act 26 of 1969 Section 16. ] calls for the record of a case under section 69, the appellate authority or the [Government or the Registrar] [Substituted for ward Government by Act 26 of 1969 Section 16.], as the 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 or the Registrar may deem fit] [Substituted for ward Government by Act 26 of 1969 Section 16.].[Chapter XI-A] [Chapter IX-A inserted by the Pb. Act 12 of 1981 section 2.]Co-operative Banks
