Section 59 in The Meghalaya Co-operative Societies Act
59. Rectification of defects.
- A registered society shall be afforded by the Registrar or the person authorised by him an opportunity of explaining any defects or irregularities pointed out and objected to by the audit officer and thereafter the society shall within 3 months time and in the manner as the Registrar or the authorised person may direct, remedy such defects or irregularities and report to the Registrar or the authorised person the actin taken by it thereon.
