Section 41 in Andhra Pradesh Co-Operative Societies Act, 1964
41. Exemption from certain taxes, duties and fees.
- The Government, if in their opinion it is necessary in the public interest so to do, may, by notification in the Andhra Pradesh Gazette, and subject to such restrictions and conditions as may be specified in such notifications, reduce or exempt in respect of any class of societies-(a)the taxes on professions, trades, callings and employments ;(b)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a society or by an officer or member and relating to business of such society or any class of such instruments or decisions or orders of the Registrar or arbitrator or liquidator under this Act, are respectively chargeable ; or(c)any fee payable under the law relating to registration for the time being in force or Court-fees.
