Section 14(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)The submission of Memorandum for registration as a co-operative under this Act shall be accompanied by a fee amounting to one percent of the authorized equity capital of the proposed co-operative, such, however, that the fee shall be not less than rupees two hundred;Provided that the fee shall be rupees two hundred in the case of such co-operatives as do not intend to have any equity capital.
