Section 581ZS(8) in The Companies (Amendment) Act, 2002
(8)Every Producer Company which has been sanctioned re- conversion by the High Court, shall make an application, under the Multi- State Co- operative Societies Act, 2002 (39 of 2002 ) or any other law for the time being in force for its registration as mult- State co- operative society or co- operative society, as the case may be, within six months of sanction by the High Court and file a report thereof to the High Court and the Registrar of companies and to the Registrar of the co- operative societies under w ich it has been registered as a multi- State co- operative society or co- operative society, as the case may be.
