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State of Arunachal Pradesh - Section
Section 29 in The Arunachal Pradesh Co-operative Societies Rules, 1984
29. Inspection of documents in the Registrar's office by members of societies and the scale of fees for supply of copies of documents.
- A member of a society or any member of the public may inspect the following documents in the office of the Registrar, free of charge, and may obtain certified copies thereof, on payment of fees as specified below:| Documents | Fees | |
| (i) | Application for registration of a society | – 0.50 paise each |
| (ii) | Certificate of registration | – 0.50 paise each |
| (iii) | Bye-laws of societies | – 0.50 paise per 200 words or less |
| (iv) | Amendment of bye-laws of a society | – 0.50 paise per 200 words or less |
| (v) | Order of cancellation of the registration of society | – 0.50 paise per 200 words or less |
| (vi) | Audit memorandum of a society | – 0.50 paise per 200 words or less |
| (vii) | Annual balance sheet | – 0.50 paise per 200 words or less |
| (viii) | Order under Section 90 | – 0.50 paise per 200 words or less |
| (ix) | Order referring a dispute | – 0.50 paise per 200 words or less |
| (x) | Order of supersession of a committee or removal of any memberthereof | – 0.50 paise per 200 words or less |
| (xi) | Any other order against which an appeal is provided | – 0.50 paise per 200 words or less |