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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)a copy of the challan for having paid the registration fee of one percent of the total authorised share capital by whatever name called, subject to a minimum of five hundred rupees and a maximum of five thousand rupees; and