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State of Tripura - Section
Section 30 in The Tripura Co-operative Societies Rules, 1976
30. Inspection of documents in the Registrar's office by members of societies and the scale of fees for supply of copies of documents.
- A member of a society or any member of the public may inspect the following documents in the office of the Registrar, free of charge, and may obtain certified copies thereof, on payment of the following fees:| Documents | Fees | |
| (i) | Application for registration of a society | 50 paise each |
| (ii) | Certificate of registration | 50 paise each |
| (iii) | Bye-laws of societies | 50 paise per 200 words or less |
| (iv) | Amendment of bye-laws of a society | 50 paise per 200 words or less |
| (v) | Order of cancellation of the registration of society | 50 paise per 200 words or less |
| (vi) | Audit memorandum of a society | 50 paise per 200 words or less |
| (vii) | Annual balance sheet | 50 paise per 200 words or less |
| (viii) | Order under Section 90 | 50 paise per 200 words or less |
| (ix) | Order referring a dispute for decision | 50 paise per 200 words or less |
| (x) | Order of supersession of a committee or removal of any memberthereof | 50 paise per 200 words or less |
| (xi) | Any other order against which an appeal is provided | 50 paise per 200 words or less |