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[Cites 0, Cited by 13] [Entire Act]

State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Co-Operative Societies Act, 1964

8. Registration certificate.

- Where a society is registered the Registrar shall issue a certificate of registration signed and sealed by him which shall be conclusive evidence that the society mentioned therein, is a society duly registered under this Act, unless it is proved that the registration of the society has been cancelled.