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[Cites 0, Cited by 7] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka Societies Registration Act, 1960.

(2)If the Registrar is satisfied that all the requirements of this Act and the rules made thereunder have been complied with, he shall retain and register the memorandum of association and rules and regulations, and shall certify under his hand that the society is registered and issue a certificate of registration.