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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)Registration fee amounting to one percent of the authorised equity capital of the proposed cooperative, subject to the minimum of rupees one hundred and maximum of rupees five thousand, shall be charged for registration of each co-operative :Provided that the fee shall be rupees two hundred in the case of such co-operatives which do not intend to have any equity capital.