Section 92(1) in The Gujarat Co-Operative Societies Act, 1961
(1)If the result of any inquiry held under Section 86 or inspection made under Section 87, 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. The Registrar may also make an order directing the society or its officers to take such action as may be specified in the order to remedy the defects, within the time specified therein.
