Section 65 in Himachal Pradesh Co-Operative Societies Act, 1968
65. Inspection of co-operative societies.
- The Registrar may, from time to time, inspect a registered society himself or cause it to be inspected by some person authorised by him in this behalf by general or special order, and shall communicate the result of his inspection to the society within a period of one month from the date of completion of such inspection.
