Section 87(2) in The Tripura Co-operative Societies Act, 1974
(2)When the inspection is made by a financing bank the result of the inspection shall be communicated to the indebted society and to the Registrar by the financing bank. If the inspection discloses any defects, the financing bank shall bring the defects to the notice of the indebted society directing the society as may be specified in the order to remedy the defects within the time specified therein.Explanation. - For the purpose of this section the expression" inspection includes supervision of society also.
