Section 85 in The Arunachal Pradesh Co-operative Societies Rules, 1984
85. Mode of communication of an interim order under Section 106.
- An interim order under Clause (a) or sub-Clause (iv) of Clause (c) of sub-section (1) of Section 106 shall call upon the society in respect of which the order is made to submit its explanation to the Registrar within one month from the date of issue of such order and shall be communicated by registered post (with acknowledgement due) to the society by the Registrar.
