Section 14 in The M.P. Co-Operative Societies Act, 1960
14. Certain certificates to be conclusive evidence.
- [(1) Where a society is registered or deemed to be registered under this Act, the Registrar shall issue a certificate of registration signed by him and such certificate shall be conclusive evidence that the society therein mentioned has been duly registered unless it is proved that the registration of the society has been subsequently cancelled :Provided that where a society is deemed to be registered under this Act, the Registrar shall issue a certificate of registration with sixty days from the date on which it was deemed to be registered] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].(2)No society shall commence business unless it has obtained a certificate of registration under sub-section (1) and every member of such society carrying on business in contravention of this sub-section shall be severally liable for all liabilities incurred in such business.(3)When the Registrar registers an amendment of the bye-laws of a society under Section 11 or Section 12, he shall issue to the society a copy of the amendment registered by him, which shall be conclusive evidence that the same is duly registered.(4)Where a society changes its name under Section 13, the Registrar shall amend the certificate of registration accordingly which shall be conclusive evidence that the change of name is duly registered.
