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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttarakhand - Subsection

Section 64(6) in Uttarakhand Co-Operative Societies Act, 2003

(6)The State Government may if it considers necessary to do so in public interest exempt by notification in official Gazette and for reasons to be specified therein any society or class of societies wholly or partially from payment of audit fees.