Section 82 in The Manipur Co-operative Societies Act, 1976
82. Rectification of defects in accounts.
- If the result of the audit held under the last preceding section discloses any defect in the working of the society, the society shall within three months from the date of the audit report, explain to the Registrar the defects or the irregularities pointed out by the auditor, and take steps to rectify the defects and remedy irregularities, and report to the Registrar the action taken by it thereon. The Registrar may also make an order directing the society or its officers to take such action, as may be specified in the order, to remedy the defects within the time specified therein.
