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State of Goa - Section

Section 113 in Goa Co-operative Societies Rules, 2003

113. Filing fees.

(1)The filing fees to be paid while submitting the documents specified in section 81 of the Act shall be as follows:-Society whose-
(a) Paid up capital is upto Rs. 1.00 lakh ......... Rs. 100/-
(b) Paid up capital exceeds Rs. 1.00 lakh but does not exceed Rs.5.00 lakhs ......... Rs. 200/-
(c) Paid up capital exceeds Rs. 5.00 lakhs but does not exceed Rs.25.00 lakhs ......... Rs. 300/-
(d) Paid up capital exceeds Rs. 25.00 lakhs ......... Rs. 500/-
(2)The Registrar may levy additional fees for the delay in submitting the documents specified in section 81 of the Act, as follows:-In case of-
(a) delay in filing upto 6 months ...... 1 time
(b) delay of above 6 months but upto 12 months ...... 2 times
(c) delay of above 12 months but upto 24 months ...... 3 times
(d) delay of above 24 months but upto 36 months ...... 4 times
(e) delay of above 36 months but upto 60 months ...... 5 times
(f) delay beyond 60 months and above ...... 10 times.
Explanation:- The provisions of this rule shall not apply to the annual general meeting or special general meeting held to adopt the accounts for the year prior to the coming into force of the Act.