Section 53(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)The Registrar shall,-(i)within a period of thirty days from the date of the completion of the inquiry, communicate the report of the inquiry';(ii)within a period of fifteen days from the date of expiry' of the period mentioned in sub-section (3) communicate the reasons for the non-completion of the inquiry along with the period not exceeding thirty days which is likely to be taken for completion of inquiry in case the inquiry cannot be completed within the period mentioned in sub-section (3)-(a)to the co-operative concerned; and(b)(i)to the applicant [principal co-operative] [Substituted by M.P, Act No. 16 of 2010 for the words 'secondary' co-operative'.]; or(ii)to the applicant-creditor; or(iii)to the person designated by the applicant-directors, or(iv)to the person designated by the applicant-members, as the case may be.
