Section 78 in The Punjab Co-operative Societies Rules, 1963
78. Fees for copies of public documents. [Section 85 (2) (xxxiv)]
- The fees prescribed for certified copies of any public documents, which any person has under the preceeding rule a right of inspection, are as follows :-(1)For registration certificate. Rs. 3-00(2)In the case of other documents, sum calculated at the following rates:-(i)First two hundred words or under 0-75(ii)Every additional hundred words or fraction thereof 0-37[79. Form of order. [Section 85 (1)] - The orders of the liquidator under clauses (b) and (e) of sub-section (2) of section 59 shall be in the form given in Appendix G.] [Rules substituted by the Punjab Government Gazette Notification dated december 8, 1982 [(Section 4]][79A. - The Form of certificate to be issued under sub-section (2) of section 67-A shall be in the form given in appendix 'H'.] [Rules inserted by the Punjab Government Gazette Notification dated March 21, 1978 [(Section 2)]]
