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

Central Government Act

(2) 5[ The 6[ Government], by notification in the Official Gazette, may, in the case of any registered society or class of registered society, remit--

(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

(b) any fee payable under the law of registration for the time being in force.]

1. S. 28 re- numbered as sub- section (1) by Act 38 of 1920, s. 2 and Sch. I, Pt. I. The whole of this Act, with the exception of-- (a) sub- section (1) of section 28, and (b) sub- section (2) of section 28, so far as it relates to the stamp- duties specified in the second paragraph thereof, has been repealed in Bengal by the Bengal Co- operative Societies Act, 1940 (Ben. 21 of 1940 ), s. 3 and Sch. I.

2. For notifications under this section, see Gazette of India, 1914, Pt. I, p. 994. 3. The letter and brackets" (a)" omitted by Act 38 of 1920, s. 2 and Sch. I, Pt. I. 4. Cl. (b) and (c) omitted by s. 2 and Sch. I, Pt. I, ibid. 5. Added by s. 2 and Sch. I, Pt. I, ibid. 6. Subs. by the A. O. 1937, for" L. G.".

1[ In this sub- section" Government" in relation to stamp- duty in respect of bills of exchange, cheques, promissory notes, bills of lading, letters of credit, policies of insurance, 2[ transfer of shares, debentures], proxies and receipts, and in relation to any stamp- duty falling within 3[ entry 96] in List I in the Seventh Schedule to 4[ the Constitution], means the Central Government, and save as aforesaid means the State Government.] 5[ PROPERTY AND FUNDS OF REGISTERED SOCIETIES