Section 50(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)The Government may, by notification, remit, in respect of any society or class of 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 any class of such instruments or in respect of a award or order made under this Act, in cases, where, but for such remission, the co-operative society, officer or member, as the case may be, would be liable to pay such stamp duty;(b)any fee payable under any law for the time being in force relating to the registration of documents or court fees.Explanation. - In this sub-section, "Government" means in relation to stamp duty in respect of bills of exchange, cheques, promissory notes, bills of lading, letters of credit, policies of insurance, transfer of shares, debentures, proxies and receipts, the Central Government and save as aforesaid, the State Government.
