Section 40 in The Goa Co-operative Societies Act, 2001
40. Power to exempt from taxation.
- The Government, by notification in the Official Gazette may, in the case of any society or class of societies, remit-(a)the stamp duty with which, under any law relating to stamp duty for the time being in force, instruments executed by or on behalf of a society or by an officer or member thereof, and relating to the business of the society, or any class of such instruments, or awards of the Registrar or his nominee or board of nominee under this Act, are respectively chargeable;(b)any fee payable by or on behalf of a society under the law relating to the registration of documents and to court-fees for the time being in force; and(c)any other tax or fee or duty (or any other portion thereof) payable by or on behalf of a society under any law for the time being in force, which the Government is competent to levy.
