- Upon such memorandum and certified copy being filed, [Inspector-General] [Substituted for the words "Registrar of Joint Stock Companies" by A.P. Act No. 10 of 1954, w.e.f. 1.10.1954.] shall certify under his hand that the Society is registered under this Act. There shall be paid to [Inspector-General] [Substituted for the words "Registrar of Joint Stock Companies" by A.P. Act No. 10 of 1954, w.e.f. 1.10.1954. ] for every such registration a fee of fifty rupees, or such smaller fee as [the State Government] [Substituted for 'Government' by ibid.] may, from time to time, direct; and all fees so paid shall be accounted for to [the State Government] [Substituted for 'Government' by ibid.].
