- Upon such memorandum and certified copy being filed, the Registrar shall certify under his hand that the society is registered under this Act. There shall be paid to the Registrar for every such registration a fee of fifty rupees, or such smaller fee as [the State Government] [Substituted by the A.O. 1937 and the A.O. 1950 for 'the Governor-General of India in Council'.] may, from time to time, direct; and all fees so paid shall be accounted for to [the State Government] [Substituted successively by the A.O. 1937 and the A.O. 1950 for 'Government'.].[Provided that in the case of a society which had prior to the 15th August, 1947, been registered by the Registrar, Joint Stock Companies at Lahore, [the State Government] [Proviso added by Punjab Act 32 of 1948.] may grant exemption from payment of the whole or any part of the Registration fee].
