Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 104(6)] [Section 104] [Entire Act]

State of Tamilnadu - Subsection

Section 104(6)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)The Enquiry Officer or Inspecting Officer or Investigating Officer, as the case may be, shall also specify in his report the costs of the inquiry or inspection or investigation together with his recommendation as to the manner in which the entire cost or part thereof may be apportioned among the parties specified in sub-section (1) of section 85 with justification therefor.