Section 17 in Bombay Non-Trading Corporations Act, 1959
17. Conclusiveness of certificate of incorporation. - A certificate of incorporation given by the Registrar or the officer referred to in sub-section (1) of section 15 in respect of any association shall be conclusive evidence that all the requirements of this Act have been complied with in respect of registration and matters precedent and incidental thereto and that the association is a corporation authorised to be registered and duly registered under this Act.
