Section 43(1) in Rajasthan Co-operative Societies Act, 2001
(1)The Government may, by notification in the Official Gazette, remit in respect of any class of co-operative societies-(a)the stamp duty chargeable under any law for the time being in force in respect of any instrument executed by or on behalf of a co-operative society or by an officer or member thereof and relating to the business of such society, or any class of such instruments or in respect of any award or order made under this Act in cases where, but for such remission, the co-operative society, officer, or member, as the case may be, would be liable to pay such stamp duty:Provided that nothing in this clause shall apply in respect of bills of exchange, cheques, promissory notes, bills of lending, letters of credit, policies of insurance, transfer of shares, debentures, proxies and receipts;(b)any fee payable under any law for the time being in force relating to registr4ation of documents or court fees;(c)any tax, surtax, duty or surcharge levied or imposed-(i)by or under any law for time being in force; or(ii)by any local authority.
