Section 3 in Societies Registration (Uttarakhand Amendment) Act, 2019
3. Amendment of Section 3.
- In principal Act sub-section (1) of Section 3 shall be substituted as follows, namely -"3. Registration and fees. - (1) Upon such memorandum and its digitally signed copy being filed alongwith particulars of the address of Society office which will be registered address, by the Secretary of the Society on behalf of the persons subscribing to the meorandum, the Registrar shall certify under his digital signature that the society is registered under this Act. For every such registration fees of five thousand five hundred and fifty rupees shall be paid to Registrar. For every such registration for Youth/Women Mangal Dal, Women Group/Community Group fees of fifty rupees shall be paid.Provided further that the State Government may, by notification in the Official Gazette, increase from time to time the fee payble under this sub-section.Provided further that the Registrar may, in his discretion, issue public offline notice or issue offline notices to such persons ,as he thinks fit inviting offline objections, if any against the proposed registration and consider all objections that may be received by him before registering the society.The prescribed fee of registration shall be submitted online after the online approval of registration by the Registrar. After depositing the prescribed fees, the digitally signed Society Registration Certificate shall be downloaded by the applicant."
