Section 59 in Sikkim Co-Operative Societies Act, 1955
59. Rectification of Defects.
- A registered society shall be afforded by the Registrar an opportunity of explaining any defect, or irregularities pointed out' and objected to by the audit Officer, 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.
