Section 45 in Telangana Mutually Aided Co-Operative Societies Act, 1995
45. Fee for services.
- The Registrar may charge a reasonable fee for any of the services provided by him or by an officer authorised by him under the provisions of this Act.[Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
