Section 71 in The Arunachal Pradesh Co-operative Societies Rules, 1984
71. Form of Rectification Report.
- On receipt of an order, directing a society or its officers to rectify the defects and remedy the irregularities, issued by the Registrar under Section 83 and on receipt of an order issued by the Registrar under Section 89, the society shall, subject to the provisions of sub-sections (2) and (3) of Section 89, submit to the Registrar a Rectification Report in Form 'O'. The society shall continue to submit such rectification reports to the Registrar till all the defects are rectified or the irregularities are remedied to the satisfaction of the Registrar.
