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State of Rajasthan - Section
Section 110 in Rajasthan Co-operative Societies Rules, 2003
110. Inspection of Documents.
A member of the society may inspect the following documents in the office of the Registrar on payment of a fee of rupee five for each occasion and may obtain certified copies thereof, on payment of the following fees:-| (i) | application for registration of a society | Rs. 2 per every 200 words or less |
| (ii) | certificate of registration | Rs. 10 Each |
| (iii) | bye-laws of societies | Rs. 2 per every 200 words or less |
| (iv) | amendment of bye-laws of society | Rs. 2 per every 200 words or less |
| (v) | order of cancellation of the registration of a society | Rs. 2 per every 200 words or less |
| (vi) | audit memorandum of society | Rs. 2 per every 200 words or less |
| (vii) | annual balance sheet | Rs. 2 per every 200 words or less |
| (viii) | order surcharge under section 57 | Rs. 2 per every 200 words or less |
| (ix) | order of super session of a committee or removal of any memberthereof | Rs. 2 per every 200 words or less |
| (x) | order referring a dispute or decision | Rs. 2 per every 200 words or less |
| (xi) | any other order against which an appeal is provided | Rs. 2 per every 200 words or less |