Section 64 in Himachal Pradesh Co-Operative Societies Act, 1968
64. Rectification of defects.
- A co-operative society shall be afforded by the Registrar an opportunity of explaining any defects or irregularities pointed out by the auditor, and thereafter the society shall, within such time, and in such manner, as the Registrar may direct, remedy such defects and irregularities and report to the Registrar the action taken by it thereon.
