Section 61(1) in The M.P. Co-Operative Societies Act, 1960
(1)If the result of the audit held under Section 58 or an inquiry held under Section 59 or an inspection held under Section 60 discloses any defects in the constitution, working or financial condition or the books of a society, the Registrar may bring such defects to the notice of the society and if the society is affiliated to another society also to the notice of that other society.
