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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(4) in The Karnataka Souharda Sahakari Act, 1997

(4)The Registrar may himself conduct the inquiry or appoint an inquiry officer to conduct the inquiry. The cost of inquiry shall be met by the creditor or the Federal Co-operative or the Co-operative, as the case may be, as may be decided by the Registrar.