Section 65 in Jharkhand Co-operative Societies Act, 2008
65. Exemption from compulsory registration of instrument relating to shares and debentures of a registered society.
- Nothing in clauses (b) and (c) of sub-section(1) of section 17 of the Indian Registration Act, 1908 shall apply to -(1)any instrument relating to shares in registered society notwithstanding that the assets of such society consist in whole or in part of immovable property; or(2)any debenture by any such society and not creating, declaring, assigning or extinguishing any, right, title or interest to or in immovable property except in so far as it entitles the holders to the security afforded by a registered instrument where by the society has mortgaged, conveyed or otherwise transferred the whole or part of its immovable property or any interest therein to trustees upon trust for the benefit of the holders of such debentures; or(3)any endorsement upon or transfer of any debenture issued by any such society.
