Section 106(2) in Arunachal Pradesh Co-operative Societies Act, 1978
(2)A copy of such order made under Clause (a) or sub-Clause (vi) of Clause (c) of sub-section (1) shall be communicated, in the prescribed manner, to the society calling upon it to submit its explanation to the Registrar within a month from the date of the issue of such order, and the Registrar, on giving an opportunity to the society of being heard, may issue a final order, vacating or confirming the interim order.
