Section 91(2) in The West Bengal Co-Operative Societies Act, 1983
(2)A co-operative society shall rectify the defects pointed out in the audit report and submit to the [Director of Co-operative Audit] [Words substituted by West Bengal Act 27 of 1989 and West Bengal Act 22 of 1992, respectively.] a report of compliance within forty-five days from the date of receipt of the audit report.
