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[Cites 0, Cited by 0] [Section 115D(4)] [Section 115D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 115D(4)(iii) in Andhra Pradesh Co-Operative Societies Act, 1964

(iii)registration fee amounting to one per cent of the total authorized share capital by whatever name called subject to a minimum of Rs. 1,000/- (Rupees one thousand only) and a maximum of Rs. 10,000/- (Rupees ten thousand only).