Section 51 in The Tamil Nadu Co-Operative Societies Act, 1983
51. Powers to exempt from stamp duty and registration fee.
- The Government, by notification, may, in the case of any registered society or class of registered societies, remit-(a)the stamp duty not being the stamp duty referred to in clause (a) of sub-section (2) of section 9 of the Indian Stamp Act, 1899 (Central Act II of 1899), with which, under any law for the time being in force, instruments executed by, or on behalf of, or in favour of, a registered society or by an officer or member and relating to the business of such society or any class of such instruments or decisions, awards or orders of the Registrar or Arbitrators under this Act are respectively chargeable; and(b)any fee payable under the law.of registration for the time being in force.
