Section 37 in Karnataka Co-Operative Societies Act, 1959
37. Exemption from certain taxes, duties and fees.
- The State Government, if in its opinion it is necessary in public interest so to do, may, by notification in the official Gazette, and subject to such restrictions and conditions as may be specified in such notification, reduce or exempt in respect of any class of co-operative societies,-(a)the tax payable under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] Agricultural Income-tax Act, 1957 ([Karnataka Act] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] 22 of 1957) for the time being in force;(b)[ the tax payable under the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957);] [Omitted by Act 16 of 1967 w.e.f. 01.01.1968 and inserted by Act 25 of 1998 w.e.f. 15.08.1998.](c)the duties with which any instrument executed by or on behalf of a co-operative society or by an officer or member thereof and relating to the business of such society, or any class of such instruments or in respect of any award or order made under this Act, are chargeable under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] Stamp Act, 1957 ([Karnataka Act] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] 34 of 1957) for the time being in force;(d)the fees payable in respect of any document under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] Court-Fees and Suits Valuation Act, 1958 ([Karnataka Act] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] 16 of 1958) for the time being in force;(e)any fee payable under the Indian Registration Act, 1908 (Central Act XVI of 1908) for the time being in force.
