Section 104(3) in Haryana Co-operative Societies Act, 1984
(3)When the Registrar is satisfied that a co-operative society has failed to take action under sub section (1) against any of its members, past members, officers or past officers, the Registrar, on his own motion may, after making such inquiry as he deems fit and affording an opportunity of being heard proceed to grant a certificate referred to in sub section (2).
