Section 38 in The Orissa Co-operative Societies Act, 1962
38. Exemption from certain taxes, fees and duties.
(1)The Government may, by notification in the official Gazette, remit in respect of any class of Societies -(a)the stamp duty chargeable under any law for the time being in force in respect of any class of instruments executed by or on behalf of a Society or by an officer or member thereof and relating to the business of such Society, or in respect of any award or order made under this Act, in cases where, but for such remission the Society, officer or member, as the case may be, would be liable to pay such stamp duty;(b)any fee payable under any law for the time being in force relating to the registration of documents or Court-fees :Provided that nothing in Clause (a) shall apply in respect of bills of exchange, cheques, promissory notes, bills of lending, letters of credit, policies of insurance, transfer of shares, debentures, proxies and receipts.(2)The State Government may, by notification exempt any class of Societies from taxes on -(a)agricultural income;(b)sale or purchase of goods; or(c)professions, trades, calling and employments.
