Section 13(9) in The Punjab Co-operative Societies Act, 1961
(9)No order shall be made under sub-section (8), unless -(a)a copy of the proposed order has been sent under certificate of posting to the society or societies concerned and the creditors;(b)the Registrar has considered the objections received from the society or societies concerned or from any member or creditor of such society or societies within such period, being not less than fifteen days from the date of posting of the proposed order, as may be specified by the Registrar in this behalf in the proposed order.
