Section 19 in The Societies Registration Act, 1860
19. Inspection of documents:
Any person may inspect all documents filed with [Inspector-General] [Substituted for the words "Registrar of Joint Stock Companies"by A.P. Act No. 10 of 1954, w.e.f. 10.1.1954. ] under this Act on payment of a fee of one rupee for each inspection; and any person may require a copy or extract of any document or any part of any document, to be certified by [inspector-General] [Substituted for the words "Registrar of Joint Stock Companies" by A.P. Act No. 10 of 1954, w.e.f. 10.1.1954. ] on payment of two annas for every hundred words of such copy or extract; and such certified copy shall be prima facie evidence of the matters therein contained in all legal proceedings whatever.
