Section 35(4) in Jharkhand Co-operative Societies Act, 2008
(4)(a)When an enquiry is made under this section, the Registrar shall communicate the results of the inquiry to the society concerned, to the applicant/ applicants and persons designated by the applicant to receive such report, to the Financing Bank to which the Society is affiliated to any Federation/ Union of which the co-operative society is a member.(b)A creditor or any other member of the co-operative society may also obtain a copy of the enquiry report on payment of fee specified by the Registrar.
