Section 10 in Tamil Nadu Societies Registration Act, 1975
10. Certificate of registration.
(1)The Registrar, on being satisfied that a society has complied with the provisions of this Act, and the rules made thereunder as to registration, shall issue to that society a certificate of registration and such certificate shall be conclusive evidence that the society therein mentioned is duly registered, unless it is proved that the registration of the society has been cancelled.(2)The Registrar shall, after the issue of a certificate of registration to a society, enter in a register prescribed in that behalf such particulars as may he prescribed.
