Section 39(2)(d) in The Company Secretaries Act, 1980
(d)the fees payable under sub-section (3) of section 4, sub-section (3) of section 5, sub-section (2) of section 6, sub-section (2) of section 15, sub-section (4) of section 19 and clause (c) of sub-section (1) of section 20;