Section 64(4) in Karnataka Co-Operative Societies Act, 1959
(4)When an inquiry is made under this section, the Registrar shall communicate the result of the inquiry to the society and to the co-operative society, if any, to which that society is affiliated [and also to the Director of Co-operative Audit] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.].
