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State of West Bengal - Section

Section 8 in West Bengal Societies Registration Rules, 1963

8. Inspection of documents etc.

— Any person who wishes to inspect a document or obtain a certified copy of the same or an extract therefrom shall apply to the Registrar in Form III. The application shall be accompanied by the fee mentioned in section 29 or in the Schedule to these rules, as the case may be. The applicant shall be allowed to inspect a document only during office hours and in the presence of the Registrar or of a person authorised by him in this behalf. The applicant shall not be allowed to make a verbatim copy of the document inspected. He may, however, take short notes in respect of the contents of the document inspected.