Section 8 in Karnataka Co-Operative Societies Act, 1959
8. Registration certificate.
- Where a co-operative society is registered [or is deemed to be registered] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.] under this Act, the Registrar shall issue a Certificate of Registration signed by him, which shall be conclusive evidence that the co-operative society therein mentioned is a co-operative society duly registered [or is deemed to be registered] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.] under this Act.
