(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 Society concerned ;(b)to the applicant federation if any ;(c)to the applicant-creditor, if any ;(d)to the person designated by the applicant-directors, if any;(e)to the person designated by the applicant-members, if any;(f)to any person, on payment of fee fixed by the Registrar; and(g)to the Co-operative Tribunal where necessary.
