Section 77(5) in The Goa Co-operative Societies Act, 2001
(5)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in sub-section (4), communicate the report of the inquiry or the reasons for the non-completion of the inquiry, as the case may be-(a)to the society concerned;(b)to the applicant Federation, if any;(c)to the applicant-credit or if any;(d)to the person designated by the applicant directors, if any;(e)to the person designated by the applicant members, if any;(f)to any person, on payment of fee fixed by the Registrar.
