Section 65(2) in Karnataka Co-Operative Societies Act, 1959
(2)The Registrar shall communicate [the result of any such inspection to the Director of Co-operative Audit and] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.],-(a)where the inspection is made of his own motion to the society; and(b)where the inspection is made on the application of a creditor, to the creditor and the society.
