Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(3)Every such appeal or application shall be made in accordance with the Act and these Rules and shall be accompanied by a challan for the amounts as prescribed hereunder:-
(i) In relation to monetary disputes 1% of the claim subject to a minimum of Rs. 10/- (Rupees Ten)and maximum of Rs. 1000/- (Rupees One Thousand) only.
(ii) In relation to non-monetary disputes, other than electiondisputes Rs. 200/- (Rupees Two Hundred) only.
(iii) In relation to election disputes Rs. 500/- (Rupees Five Hundred) only.
(iv) In relation to appeal under Section 5 Rs. 200/- (Rupees Two Hundred) only.
(v) In relation to application under Section 41 Rs. 200/- (Rupees Two Hundred) only.
(vi) In relation to application under Section 44 Rs. 200/- (Rupees Two Hundred) only.