Section 5 in Telangana Mutually Aided Co-Operative Societies Act, 1995
5. Registration Certificate.
- Where a Co-operative Society registered, the certificate of registration signed and sealed by the Registrar shall be conclusive evidence that the Co-operative Society mentioned therein, is a Mutually Aided Co-operative Society duly registered under this Act:Provided that where a Society was earlier registered under the [Telangana Co-operative Societies Act, 1964] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.], such registration shall stand cancelled once a certificate of registration under this section is issued.
