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

State of Rajasthan - Subsection

Section 6(1)(d) in Rajasthan Co-operative Societies Act, 2001

(d)that the aims of the proposed, society are not inconsistent with, the principles of social justice, co-operation and public morality and are not in derogation to the laws of the land, he shall, within sixty days from the submission of the application, register the cooperative society together with its bye-laws under the class or sub-class, as prescribed and issue a certificate thereof under his hand and seal, which shall be the conclusive evidence of the fact that the society is duly registered under this Act unless proved that such registration had been cancelled by the Registrar under the provisions of this Act.