Section 66(2) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 66(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)The Registrar shall communicate the results of any such inspection-

(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.