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State of Uttarakhand - Section

Section 5 in Societies Registration (Uttarakhand Amendment) Act, 2019

5. Substitution of Section 19.

- In principal Act Section 19 shall be substituted as follows, namely -"19. Inspection of documents, Certified copies. - Any person may inspect all document files with the Registrar under this Act on payment of a fee of three hundred rupees for each inspection; and any person may require a digitally signed copy or extract of any documents or any part of any documents, to be digitally certified by the Registrar on payment of Rupees One hundred as ordinary fee and Rupees Two hundred as urgent fee for every A4 size page of such copy or extract and such digital signed copy shall be prima facie evidence of the matters therein contained in all legal proceedings whatever.Provided further that the State Government may, by notification in the Official Gazette, increase from time to time the fee payble under this sub-section.