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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)Subject to the provisions of sub-section (2) and sub-section (6) of Section 53 the Registrar may, by order, prescribe a scale of fee to be paid by co-operatives and others for various services rendered by him under this Act.