Section 68 in Mizoram Cooperative Societies Act, 2006
68. Power of government to exempt co-operative from payment of taxes, fees, duty and power of refund.
- The state government may reduce or remit or exempt payment of taxes, fees, duty, whether prospectively or retrospectively for the whole or part of the sate:(a)the stamp duty with which instruments are executed b or on behalf of a co-operative or any class of instruments or awards made by Registrar or tribunal or civil court under this Act, are chargeable;(b)any fee payable by or on behalf of a under the law relating to the registration of documents and payment of court fees, for the time being in force;(c)any other tax or fee or duty payable by or on behalf of co-operative under any law for the time being in force, on which the state government is having the authority to levy;(d)the state government may, refund the amount of any tax fee or duty paid already, in pursuance of any law under this section, to such an extent and subject on such terms and conditions, the state government may by order determine.
