Section 81(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)When an inquiry is held under this section, the Registrar shall, within such time as may be prescribed, communicate the result of the inquiry-(i)in case the Government have subscribed directly to the share capital of the registered society or in case any moneys are due from the registered society either to the Principal State Partnership Fund or to the Subsidiary State Partnership Fund referred to in Chapter VI, to the Government or to any officer appointed by the Government in this behalf;(ii)to the financing bank, if any, to which the society is affiliated; and(iii)to the society concerned.
