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State of Uttar Pradesh - Section

Section 359 in The U.P. Co-operative Societies Rules, 1968

359.

A memorandum of appeal shall -
(a)where the appeal is against the decision referred to in clause (c) of sub-section (1) of Section 98, requires no fee,
(b)where the appeal is against an award referred to in sub-section (1) of Section 97 or clause (h) of sub-section (1) of Section 98 of the Act be accompanied by a fee at two times the rate specified in Rule 358,
(c)in all other cases-
(i) where the Registrar, Co-operative Societies, appointedunder sub-section (1) of Section 3 or Additional Registrar orJoint Registrar/Deputy Registrar appointed under sub-section (2) of Section 3 ofthe Act is the appellate authority, be accompanied by a fee atthe following rate-
(a) two percent of the amount of claim, if it is money or property claim,
(b) a fee ofRs. 200 if it is not a money or property claim,
(ii) where the State Government is the appellate authority, beaccompanied by a fee of Rs. 300
(iii) where the Co-operative Tribunal is the appellateauthority, be accompanied by a fee of Rs. 300
(iv) where any authority other than that mentioned in clause(i) or clause (ii) or clause (iii) is the appellate authority, beaccompanied by a fee of Rs. 150.]