Section 44 in Rajasthan Co-operative Societies Act, 1965
44. Exemption from certain taxes, fees and duties.
(1)The Government may, by notification in the Official Gazette, 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 co-operative 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 any 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 registration of documents or court fees:Provided that nothing in clause (a) shall apply 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.(2)The Government may, by notification in the Official Gazette, exempt any class of co-operative societies from taxes on-(a)agricultural income:(b)sale or purchase of goods;(c)professions, trades, callings and employments; and(d)any other tax, surtax, duty or surcharge levied or imposed-(i)by or under any other law for the time being in force; or(ii)by any local authority.
