Section 57(2) in Rajasthan Co-operative Societies Act, 2001
(2)Where an inquiry is made under sub-section (1), the Registrar may, after giving the person concerned an opportunity of representing his case, make an order requiring him to repay or restore the money or property or any part there of, with interest at such rate, or to pay contribution and costs or compensation to such extent, as the Registrar may consider just and equitable.
