Section 85 in The Gujarat Co-Operative Societies Act, 1961
85. Rectification of defects in accounts.
- If the result of the audit held under Section 84 discloses any defects in the working of the society, the society shall within three months from the date of the report, explain to the Registrar the defects or the irregularities pointed out by the auditor, and take steps to rectify the defects and remedy irregularities, and report to the Registrar the action taken by it thereon. The Registrar may also make an order directing the society or its officers to take such action and within such time as may be specified therein to remedy the defects. Where the society concerned is member of a federal society, such order shall be made after consulting the federal
