Section 64(1) in Karnataka Co-Operative Societies Act, 1959
(1)The Registrar may, of his own motion, by himself or by a person authorized by him, by order in writing, hold an inquiry into [any matter specified in the order touching] [Inserted by Act 19 of 1976 w.e.f. 20.01.1976.] the constitution, working and financial condition of a co-operative society.
