Section 80 in The Tripura Co-operative Societies Act, 1974
80. Rectification of defects in accounts.
- If the result of the audit held under Section 79 discloses any defect in the working of a society, the society shall within three months from the date of the audit 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, as may be specified in the order, to remedy the defects, within the time specified therein. Where the society is affiliated to a financing banks, the Registrar shall bring it to the notice of that financing bank.
