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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3)(d) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(d)registration fee amounting to one percent of the total authorized share capital by whatever name called subject to a minimum of one hundred rupees and a maximum of ten thousand rupees; and