Section 35(6) in The Karnataka Souharda Sahakari Act, 1997
(6)When an inquiry is made under this section, the Registrar shall, within a period of one month from the date of receipt of inquiry report, send a copy of the inquiry report to-(a)the applicants;(b)the Co-operative concerned;(c)the creditors concerned;(d)the Federal Co-operative and(e)the Reserve Bank in case the inquiry conducted under this section relates to a Co-operative Bank.]
