Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(3) in The U.P. Co-operative Societies Act, 1965

(3)The Registrar, the arbitrator or the board of arbitrators, to whom a dispute is referred for decision under this section may pending the decision of the dispute make such interlocutory orders including attachment of property as he or they may deem necessary in the interest of justice.