Section 42 in The Maharashtra Co-Operative Societies Act, 1960
42. Power to exempt from taxation [power to refund] [These words were added by Maharashtra 40 of 1972, Section 2(3).].
- [(1)] [Section 42 was renumbered as sub-section (1) and sub-section (2) was added by Maharashtra 40 of 1972, Section 2(1) and (2).] The State Government, by notification in the Official Gazette may, in the case of any society or class of societies, [reduce or remit, whether prospectively or retrospectively, in the whole of the State or any part thereof] [These words were substituted for 'remit', by Maharashtra 20 of 1986, Section 2(1).]-(a)the stamp duty with which, under any law relating to stamp duty for the time being in force, instruments executed by or on behalf of a society or by an officer or member thereof and relating to the business of the society, or any class of such instruments, or awards of the Registrar [or Co-operative Court] [These words were substituted for the words 'or his nominee or board of nominees' by Maharashtra 3 of 1974, Section 8.] under this Act, are respectively chargeable,(b)any fee payable by or on behalf of a society under the law relating to the registration of documents and to court-fees, for the time being in force, and(c)any other tax or fee or duty (or any portion thereof) payable by or on behalf of a society under any law for the time being in force, which the State Government is competent to levy.(2)[ The State Government may refund the amount of any tax, fee or duty paid in pursuance of any law referred to in sub-section (1) in such circumstances, to such extent and subject to such terms and conditions, if any, as the State Government may by order determine.] [Section 42 was renumbered as sub-section (1) and sub-section (2) was added by Maharashtra 40 of 1972, Section 2(1) and (2).]
