Section 4 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
4. Registration and fees:
- After such memorandum and certified copy have been filed, the' [Inspector-General of Registration and Stamps, Andhra Pradesh] [Substituted for the words "Registrar Company Hai Sumiaya Mushtraka Sarkar-I Aali (Registrar Joint Stock Companies, H.E.H., the Nizam's Dominion)" by the A.P.A.O. 1957. ], shall certify under his hand that the Society is registered under this Act. There shall be paid for every such registration such fee as the Government may prescribe and which in no case shall exceed fifty rupees.
