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State of Uttar Pradesh - Section

Section 374 in The U.P. Co-operative Societies Rules, 1968

374. [ [Substituted by Notification No. 3723/XII-C-1-1981-7(3)-1977-U.P.A.-11-1966-Rule 1968-AM(12)-1981, dated 7th November, 1981.]

(a)Any person may, on payment of fees at the rate specified in sub-rule (d), obtain a certified copy of any public document filed in the Office of the Registrar, Arbitrator, Board of Arbitrators, appellate authority or the liquidator. Public document shall include decision, order or award by Registrar. Arbitrator or Board of Arbitrators or appellate authority or the liquidator.
(b)No copy shall be granted under sub-rule (a) unless the Registrar, Arbitrator, President of the Board of Arbitrators, the appellate authority or the liquidator, as the case may be, is satisfied that the person applying for such a copy requires it to seek redress in any matter in which he has an interest or for any other lawful purpose.
(c)The certified copy granted under this rule shall bear the seal and the signature of the Registrar, Arbitrator, President of the Board of Arbitrators, the appellate authority or the liquidator, as me case may be.
(d)[ The rate of fee to be charged for obtaining a copy of document under this rule shall be as under:
    Rs. P.
(a) Application for registration of a co-operative society 25.00
(b) Certificate of registration of a co-operative society 25.00
(c) Registered bye-laws of a co-operative society Rupees 2.00 per page subject to a minimum of rupees twenty-five.
(d) Amendment of bye-laws of cooperative society Rupees 2.00 per bye-law amended subject to a minimum of rupeestwenty-five.
(e) Any other document Rupees 5.00 per page subject to a minimum of rupees twenty-five].]