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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(3) in Jharkhand Co-operative Societies Rules, 2008

(3)The society or the liquidator may charge a copying fee at such rate as may be prescribed by the registrar, in case of co-operative society and general body in the case of self supporting cooperative society, from time to time for issue of a certified copy.Custody and Preservation of Records.