Section 92(3) in The West Bengal Co-Operative Societies Act, 1983
(3)The Registrar may by general or special order direct that the report of an inspection under sub-section (1) or a summary thereof in respect of a co-operative society or a class of co-operative societies shall be communicated within one month from the date of inspection to the co-operative society and to the financing bank and the apex society or the central society, if any, of which it is a debtor or a member, as the case may be, and, when the inspection is made by the financing bank, to the Registrar also.
