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State of Tripura - Section

Section 27 in The Tripura Co-operative Societies Rules, 1976

27. Supply of copies of documents by societies and fees therefor.

(1)A member of a society requiring a copy of any of the documents mentioned in sub-section (1) of Section 32, may apply to the society for the same. Every such application shall be accompanied by a deposit of such amount as may be decided by the committee, for recovering the cost of preparing the copies according to the following scale, namely:
for every 200 words or less English 50 paise
  Bengali 50 Paise
On receipt of the deposit, the society shall issue a receipt for the same.
(2)Where the copies are prepared, the amount due from the member according to the scale laid down in sub-rule (1) shall be retained by the society as copying fees and the surplus amount, if any, remaining out of the deposit shall be refunded to the member at the time of supplying copies. Where the amount deposited by the member is found to be insufficient to cover the copying fees, the member shall be called upon to pay the deficit before taking delivery of the copies.
(3)The copies shall be certified and signed as true copies by any person duly authorised in this behalf by the committee or under the bye-laws of the society.