Section 107(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Where an interim order is made on a ground specified in clause (a) or sub-clause (iv) of clause (c) of sub- section (1) a copy thereof shall be communicated, in the prescribed manner, to the society calling upon it to submit its explanation to the Registrar within a month from the date of the issue of such order.
