Section 50(2) in The Meghalaya Co-operative Societies Act
(2)The Government of Meghalaya may, in respect of any registered society or class of registered societies by notification in the Official Gazette, remit-(a)the stamp duty other than stamp duties falling within item 91 or item 96 in list I in the Seventh Schedule to the Constitution of India in respect of any instrument executed by, or on behalf of, or in favour of a registered society or by an office or on behalf of a member thereof, and relating to the business of such society or any class of such instruments co-operative demand certificates or decisions awards or orders of Registrar or arbitrators under this Act, in cases where but for such remission, he registered society, officer or member thereof, as the case may be, would be liable to pay the stamp duty chargeable under any law for the time being in force, in respect of such instrument, and(b)any fee payable by a registered society under any law for the time being in force for the registration of documents or of Court fee for the time being in force.
