Section 7(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)Where a society and its bye-laws are registered under sub-rule (5) or are deemed to have been registered under sub-section (3) of section 9, the Registrar shall issue to the chief promoter a certificate of registration in Form No. 6 signed by him and bearing his official seal together with two certified copies of the bye-laws, one for safe custody and the other for reference as registered or deemed to have been registered by him.
