Section 50(2) in The Punjab Co-operative Societies Rules, 1963
(2)The Registrar may, subject to such conditions as may be laid down by the Government, remit the whole or any part of the fees payable under sub-rule (1) by a co-operative society or a class of co-operative societies for any year or other specified period.Chapter-VIISettlement of Disputes[51. Reference of Disputes. (Section 85(1)) - When a party to the dispute referred to in sub-section (1) of section 55 desires to have that dispute determined in accordance with the provisions of the said section, the party shall apply to the Registrar in the form given in Appendix 'F'.] [Rule substituted by the Punjab Government gazette Notification dated 18.12.82 (section 3)]
