Section 57 in Uttarakhand Self Reliant Co-Operatives Act, 2003
57. Exemption from certain taxes, duties and fees.
- The Government may be notification in the Gazette, and subject to such restrictions and conditions as may be specified therein, reduce or exempt in respect of co-operatives;(a)the taxes on professions, trades, callings and employments;(b)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a co-operative or by an office bearer or Director or member and relating to business of such co-operative or any class of such instruments or decisions or orders of the Registrar or Arbitral Tribunal or liquidator under this Act, are respectively chargeable; or(c)any fee payable under the law relating to registration for the time being in force or court fees.
