Section 46(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in sub-section (3), communicate the report of the inquiry or the reasons for the non-completion of the inquiry, as the case may be,(a)to the co-operative concerned;(b)to the applicant secondary co-operative, if any;(c)to the applicant- creditor, if any;(d)to the person designated by the applicant-Directors, if any;(e)to the person designated by the applicant- members, if any; and(f)to any person, on payment of fee specified by the Registrar.
