Section 41 in Jammu and Kashmir Co-Operative Societies Act, 1989
41. Exemption from certain taxes, fee and duties.
(1)The Government may, by notification, remit in respect of any class of co-operative societies -(a)the stamp duty chargeable under any law for the time being in force in respect of any instruments executed by or on behalf of a co-operative society or by an officer or member thereof and relating to be business of such society, or any class of such instruments or in respect of any award or order made under this Act, in case, where, but for such remission the co-operative society, officer or member, as the case may be, would be liable to pay such stamp duty;(b)any fee payable under any law for the time being in force relating to the registration of documents or court fees.(2)The Government may, by notification, exempt any class of co-operative societies from(a)Land Revenue;(b)taxes on agricultural income;(c)taxes on sale or purchase of goods;(d)taxes on profession, trades, callings and employments; and(e)toll taxes on transportation of chemical fertilizers and food grains.
