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Union of India - Section
Section 19 in The Societies Registration Act, 1860
19. Inspection of documents. Certified copies.
- Any person may inspect all documents filed with the Registrar under this Act on payment of a fee of one rupee for each inspection; and any person may require a copy or extract of any document or any part of any document, to be certified by the Registrar, on payment of two annas for every hundred words of such copy or extract; and such certified copy shall be prima facie evidence of the matters therein contained in all legal proceedings whatever.| Uttar Pradesh.- In its application to the State of Uttar Pradesh, in section 19,(i) for the words "on payment of a fee of one rupee for each inspection" substitute the words "on payment of such fee as the State Government may, by notification in the Official Gazette fix"; and(ii) for the words "on payment of two annas for every hundred words of such copy or extract" , substitute the words "on payment of such fee as the State Government may, by notification in the Official Gazette, fix". [U.P. Act 52 of 1975, section 11 (10.10.1975)]. |