Section 31(2) in Manipur Societies Registration Act, 1989
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the procedure or any appeal under, this Act to the State Government and the fee for such appeal, if any :(b)the fee, if any, to be paid for filing any document, other than the memorandum and regulations under sub-section (1) of section 4.(c)the maintenance of the register of societies and other book, if any, by the Registrar;(d)the fee to be paid for obtaining any copy or extract of any document certified by the Registrar ;(e)any other matter under the provisions of this Act; provided that all fees paid under this Act shall be credited to the Consolidated fund of the State.
