Section 90 in Mizoram Cooperative Societies Act, 2006
90. Rectification of defects in accounts.
(1)If the result, finding or outcome of the audit held or conducted, discloses defects in the constitution, financial conditions and working of any co-operative, such co-operative shall explain the defects or irregularities identified, observed or pointed by auditor to the Registrar within a period of sixty days and take appropriate steps to rectify such defects and remedy the irregularities pointed out by Registrar and shall submit an action taken report to the Registrar within the time stipulated therein.(2)The Registrar may, inter-alia also direct or order co-operative the co-operative or its officers to take such other actions as may be specified in the order or direction to remedy the defects within the time specified therein.
