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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Multi-State Co-Operative Societies Rules, 2002

(3)The charges to be levied for the supply of such certified copies shall be as provided in the bye-laws of such a multi-State co-operative society. In absence of such a provision in the bye-laws of a multi-State co-operative society, a charge of rupees two per folio shall be levied.