Section 15 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
15. Inspection of documents - Their copies:
- Any person may inspect documents, pertaining to a Society registered under this Act, filed in the Office of the [Inspector-General of Registration and Stamps, Andhra Pradesh] [Substituted for the words "Registrar Company Hai Surmaya Mushtraka Srakar-i-Aali (Registrar Joint Stock Companies H.E.H., the Nizam's Dominion)" by A.P.A.O. 1957. ] on payment of a fee of one rupee or obtain certified copies thereof on payment of the fee prescribed by the said office. Such certified copy shall be prima facie evidence of the matters therein contained in all judicial proceedings.
