Section 10 in The Tamil Nadu Co-Operative Societies Act, 1983
10. Evidence of registration.
- Where a society is registered or deemed to have been registered under sub-section (1) or, as the case may be, under sub-section (3) of section 9, the Registrar shall issue to the chief promoter a certificate of registration signed by him, which shall be conclusive evidence that the society therein mentioned is duly registered unless it is proved that the registration of the society has been cancelled.
