Section 28(2)(a) in The Co-Operative Societies Act, 1912

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Union of India - Subsection

Section 28(2)(a) in The Co-Operative Societies Act, 1912

(a)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a registered society or by an officer or member and relating to the business of such society, or any class of such instruments, are respectively chargeable, and

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Union of India - Subsection

Section 28(2)(a) in The Co-Operative Societies Act, 1912