Section 86(3) in The Tripura Co-operative Societies Act, 1974
(3)The result of an inspection shall be communicated to the society and to the financing bank to which it is affiliated. If the inspection discloses any defects in the working and financial condition of a society, the Registrar or the person authorised by him in this behalf may bring such defects to the notice of the society in order to remedy the defects disclosed in inspection within such time as may be specified therein.Explanation. - For the purpose of this section, the expression inspection" includes supervision of society also.
