Section 23(4) in West Bengal Societies Registration Act, 1961
(4)On the conclusion of the investigation or inspection, as the case may be, the [Commissioner for Enquiry] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] shall make a report to the [State Government] [Substituted by West Bengal Act No. 27 of 1984, dated 18.7.1984.] on the matters on which he was directed by the State Government to report.
