Section 24(3) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 24] [Entire Act]

(3)The rates of charges to be levied for the supply of certified copies shall, subject to a minimum of two rupees, be-

(i)	for every one hundred and seventy-five words orfraction thereof written or typed matter.	Seventy paise; and
(ii)	where copies are supplied in printed forms.	Twenty-five paise per form plus the chargescalculated at the rate specified in item (i) in respect of thewritten or typed matter:

Provided that the board may, subject to the minimum of two rupees, fix any rate not exceeding the rates specified above.

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