Section 59 in The Assam Co-operative Societies Act, 1949
59. Rectification of defects.
- A registered society shall be afforded by the Registrar an opportunity of explaining any defects, or irregularities pointed out and objected to by the audit officer, and thereafter, the society shall, within such time and in such manner as the Registrar, may direct, remedy, such defects and irregularities and report to the Registrar, the action taken by it thereon.
