Section 17(1) in Assam Co-Operative Societies Act, 2007
(1)Registration fees amounting to one percent of the proposal authorized share capital of the proposed cooperative society shall have to be deposited by Treasury Challan [or by electronic payment, as the case may be,] [Inserted by Assam Act No. 4 of 2019, dated 7.3.2019.] along with the application for registration of the proposed cooperative society. The Registrar may, however, revise the registration fees from time to time on merit and on case to case basis maximum of which shall not exceed 50% of the registration fees calculated under this section.
