Section 82(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)Where an inspection or investigation is made under sub-section (1), the Registrar shall, within such time as may be prescribed, communicate the results of such inspection or investigation to the society and where the inspection or investigation is made on the application of a creditor, also to the creditor, and to the financing bank, if any, to which the society is affiliated.
