Section 58 in Andhra Pradesh Co-Operative Societies Act, 1964
58. [ Payment of fees to the Government for services rendered to a society, etc. [Substituted by Act No. 14 of 1966.]
- Every person shall pay to the Government such fees, as may be prescribed, for the services rendered by the Government to him in respect of audit, execution or arbitration proceedings, or any other prescribed manner.]
