Section 29(1) in Telangana Societies Registration Act, 2001
(1)The Government shall, from time to time, prepare a table of fees payable,-(a)for registration of Societies which may include Mahila Mandals and Youth Associations;(b)for filing or recording or registering any document required by this Act to be filed or recorded;(c)for inspection of documents in the custody of the Registrar;(d)for making or granting copies of reasons, entries or documents, before or after registration; and(e)for such other matters appear to the Government necessary to give effect to the purposes of this Act.
