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State of Kerala - Section

Section 5 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955

5. Registration.

- Upon such memorandum and certified copy being filed, the Registrar shall certify under his hand that the society is registered under this Act. There shall be paid to the Registrar for every such registration a fee of one hundred rupees or such smaller fee as the Government may, from time to time, direct; and all fees so paid shall be accounted for to the Government.