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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in The Karnataka Souharda Sahakari Act, 1997

(1)Where a Co-operative is registered or deemed to be registered, the certificate of registration duly signed and sealed by the Registrar shall be conclusive evidence that the Co-operative mentioned therein, is a Co-operative registered or deemed to be registered under this Act.