Section 99(6) in West Bengal Co-operative Societies Act, 2006
(6)The Registrar or the financing bank or the apex Co-operative society or the Central Co-operative society, as the case may be, shall direct that the report of inspection be communicated to the concerned Co-operative society within one month from the date of receipt of the said report. The Co-operative society shall submit rectification and compliance report, if any, within sixty days from the date of receipt of such inspection report to the concerned authority, failing which it will tantamount to contravention of the provisions of this Act.
