Section 7 in Jammu and Kashmir Co-Operative Societies Act, 1989
7. Registration certificate.
(1)Where a Co-operative Society is registered provisionally under this Act, the Registrar shall issue the provisional certificate signed by him.(2)When the Registrar is satisfied that the Society has complied with obligations as laid down in section 6 of this Act qualifying for permanent registration, the Registrar shall issue a certificate of registration signed by him which shall be conclusive evidence that the Co-operative Society mentioned therein is a Co-operative Society duly registered under this Act.
