Section 90A(3) in Himachal Pradesh Co-Operative Societies Act, 1968
(3)Where the Registrar is satisfied that a co-operative society has failed to take action under sub-section (1) against any of its members, the Registrar, on his own motion, may after making such inquiries as he deems fit and affording an opportunity of being heard to the member concerned, proceed to grant a certificate referred to in sub-section (2).
