Section 64(2)(a) in Jharkhand Co-operative Societies Act, 2008

[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(2)(a) in Jharkhand Co-operative Societies Act, 2008

(a)the stamp duty with which under any law for the time being in force, instruments executed by or on behalf of a registered society or by and officer or member thereof and relating to the business of such society or any class of such instruments or decisions, awards or orders of the Registrar or of any arbitrator or arbitrators under this Act, are respectively chargeable, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 64(2)(a) in Jharkhand Co-operative Societies Act, 2008