Section 47(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)The Registrar shall, within a period of thirty days from the date of the completion of the inquiry, as specified in Sub-section (3) or of the lapse of the inquiry as specified in Sub-section (4), communicate the report of the inquiry or the reasons for the non-completion of the inquiry, as the case may be, -(a)to the Co-operative concerned;(b)to the applicant(s); and(c)to any person, on payment of fee specified by the Registrar.Chapter - VII Offences
