Section 73 in The Maharashtra Cooperative Societies Rules, 1961
73. Form of Rectification Report.
- On receipt of an order, directing a society or its officers to rectify the defects and remedy the irregularities, issued by the Registrar under Section 82 and on receipt of an order issued by the Registrar under Section 87, the society shall, subject to the provisions of sub-sections (2) and (3) of Section 87, submit to the Registrar [and the auditor concerned] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] a rectification report in Form O. The society shall continue to submit such rectification reports to the Registrar [and the auditor concerned] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]till all the defects are rectified or the irregularities are remedied to the satisfaction of the Registrar.
