Section 53(4) in Punjab Self-Supporting Co-operative Societies Act, 2006
(4)The Registrar shall, within a period of sixty days from the date of the completion of the inquiry as mentioned in sub-section (3), communicate the report of inquiry to the-(a)concerned self-supporting co-operative society :(b)applicant, federal sell-supporting co-operative society or office bearer(c)the creditor(d)person authorised by the Directors: and(e)person authorised by the members.
