Section 23(6) in West Bengal Societies Registration Act, 1961
(6)[On perusal of the report made by the Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] the State Government may give such directions as it may think fit to the society for the removal of any defects or irregularities within such time as may be specified and on the society making any default in taking action according to such directions the State Government may direct the Registrar to move the Court for dissolution of society.
