Section 43E(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)The Government may, by notification, remit in respect of any class of co-operative societies-(a)The stamp duty chargeable under any law for the time being in force, in respect of any instrument executed by or on behalf of a cooperative society or by an officer or member thereof and relating to the business of such society; or(b)Any fee payable under any law for the time being in force relating to the registration of documents or court fees.
