Section 24A(3) in Jharkhand Co-operative Societies Act, 2008
(3)if at any time it appears to the Registrar that it is expedient that any compromise or arrangement between a registered society and its creditors or any class of them, which has become final in accordance with the law in force on the class of them, which has become final in accordance with the law in force on the date of the commencement of the Jharkhand Co-operative Societies Act, 2008, or which was, after the date sanctioned by the Registrar under sub-section (2) of this section , should, in the interest of society or of its creditors or of the said class of creditors, be revised or replaced by a fresh compromise or arrangement, he may either of his own motion or on the application of the society, order a meeting of the creditors or class of creditors as the case may be, present either in person or by proxy at the meeting, agree to the revision of the previous compromise or arrangement, or to any fresh compromise or arrangement, the Registrar may sanction such revised compromise or arrangement or such fresh compromise or arrangement.
