Section 36(1) in The Karnataka Souharda Sahakari Act, 1997
(1)[The Registrar or the Enquiry Officer] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] as the case may be, shall issue to the concerned Co-operative, a notice in writing of not less than fifteen days regarding the date of commencement of the inquiry:Provided that, for reasons to be recorded in writing, a shorter notice may be issued.
