Section 6 in The Societies Registration (Maharashtra) Rules, 1971
6. Certificate of registration under Section 3 .
- Where a society is registered under the Act, a certificate in the following form shall be issued in token of such registration. Such certificate shall be signed by the Registrar or Assistant Registrar [incharge of the area or sub area] [Substituted by G.N. dated 12-8-1983 w.e.f. 15-8-1983. M.G.G.. Part IVB. page 558.] where the society is desired to be registered and shall bear his official seal, if any."Certificate of Registration"[(See Rule 6)] [Inserted by G.N. of 9-10-1973.](The Societies Registration Act, 1860)(Act XXI of 1860)Registration No.It is certified that ............................................................................. has this day been duly registered under the Societies Registration Act, 1860 (Act XXI of 1860)..............................Given under may hand this..............day of ..................19.....................Seal.................[Registrar/Assistant Registrar ofSocieties................,.............................................Area or sub-area] [Inserted by G.N. of 9-10-1973.]
