Section 87(4) in Assam Co-Operative Societies Act, 2007
(4)The Registrar shall-(a)within a period of thirty days from the date of the completion of the inquiry, communicate the report of the inquiry-(i)to the cooperative society concerned; and(ii)to the applicant secondary cooperative society; or(iii)to the applicant creditor; or(iv)to the person designated by the applicant Directors; or(v)to the person designated by the applicant members, as the case may be;(b)within a period of fifteen days from the date of expiry of the period mentioned in sub-section (3) communicate the reasons for the non-completion of the inquiry within the specified period along with the period which is likely to be taken for completion of inquiry, to the parties concerned under sub-section 4(a).
