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[Entire Act]
State of Maharashtra - Section
Section 30 in The Maharashtra Cooperative Societies Rules, 1961
30. [ Inspection of documents in the Registrar's office by members of societies and the scale of fees for supply of copies of documents. [Substituted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
- A member of a society may inspect the following documents in the office of the Registrar free of charge, and may obtain certified copies thereof on payment of the fees, namely :-| Document | Fees | |
| (i) | Application for registration of society, | Up to A 4 Size paper per page Rs. 2, Largerthan A4 Size paper per page Rs.3 |
| (ii) | Certificate of registration, | -do- |
| (iii) | Bye-laws of societies, | -do- |
| (iv) | Amendment of bye-laws of a society, | -do- |
| (v) | Order of cancellation of the registration of asociety, if any, | -do- |
| (vi) | Audit report of a society, | -do- |
| (vii) | Annual balance sheet, | -do- |
| (viii) | Order under section 88, | -do- |
| (ix) | Order of suspension or supersession of acommittee or removal of any member thereof, if any, | -do- |
| (x) | Any other order against which an appeal orrevision is provided. | -do-] |