Section 43E in Uttarakhand Co-Operative Societies Act, 2003
43E. Exemption from certain Taxes, fees and duties.
(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.(2)The Government may be notification, exempt any class of co-operative societies from-(a)Land Revenue; and(b)Taxes on sale and purchase of goods.
