24. Conclusiveness of certificate of incorporation.
(1)A certificate of incorporation given by the registrar in respect of any association shall Conclusive corporation conclusive evidence that all the requirements of this Act in respect of registration and of matters precedent and incidental thereto have been complied with, and that the association is a company authorised to be registered and duly registered under this Act.(2)A declaration by an advocate, attorney or pleader entitled to appear before a High Court who isengaged in the formation of a company, or by a person named in the articles as a director, manager orsecretary of the company, of compliance with all or any of the said requirements shall be filed with theregistrar, and the registrar may accept such a. declaration as sufficient evidence of compliance.
