Section 50(2) in Sikkim Co-Operative Societies Act, 1955
(2)The Durbar may, in 'respect of any registered society or class of registered societies, remit -(a)the stamp duty in respect' of any instrument executed by or on behalf of, in favour of, a registered society or by an' officer or on behalf of a member thereof, and relating to the business of such society or any calls of such instruments, Co-operative demand certificates or decisions, awards or orders of Registrar or arbitrators under this Act, in cases where, but for such remission, the registered society, officer or member thereof, as the case may be, would be liable to pay the stamp duty chargeable under any law for the time being in force, in respect of such instrument, and(b)any fee payable by a registered society under any law for the time being in force for the registration of documents or of court fee for the time being in force.
