Section 14(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Where a society is registered or deemed to be registered under this Act, the Registrar shall issue a certificate of registration signed by him and such certificate shall be conclusive evidence that the society therein mentioned has been duly registered unless it is proved that the registration of the society has been subsequently cancelled :Provided that where a society is deemed to be registered under this Act, the Registrar shall issue a certificate of registration with sixty days from the date on which it was deemed to be registered.
