Section 19 in The Societies Registration Act, 1860
19. Inspection of documents. Certified copies.
- Any person may inspect all documents filed with the Registrar under this Act on payment of a fee of one rupee for each inspection; and any person may require a copy or extract of any document or any part of any document, to be certified by the Registrar; on payment of [twenty-five Paise] [Substituted for the words 'two annas' by Punjab Act 14 of 1981.] for every hundred words of such copy or extract; and such certified copy shall be prima facie evidence of the matters therein contained in all legal proceedings whatever.
