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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Societies Registration (Maharashtra) Rules, 1971

(2)The fees for the supply of certified copies shall be
(a)25 paise for every 100 words or fraction thereof as copying fee
(b)7 paise for every 100 words or fraction thereof as comparing fee ;
(c)3 paise for every sheet of foolscap paper used in preparing a copy or copies asked for ;
(d)in case a document In the tabular form twice the rate of fee fixed for copying and comparing :
Provided that, where copy of any document is required within a period of twenty-four hours, but not exceeding forty-eight hours, there shall be paid an additional fee equal to 50 per cent of the fee prescribed for copying and comparing.