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[Cites 0, Cited by 0] [Section 52(14)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(14)(v) in Andhra Pradesh Co-Operative Societies Rules, 1964

(v)After the confirmation of any such sale, the said Registrar shall grant a certificate of sale bearing his seal and signature to the purchaser. Such certificate shall state the property sold and the name of the purchaser, and it shall be conclusive evidence of the fact of purchase, in all courts and tribunals where it may be necessary to prove it and no proof of the seal or signature of the Registrar of the district shall be necessary unless the authority before whom it is produced shall have reason to doubt its genuineness.