Section 12 in Sikkim Co-Operative Societies Act, 1955
12. Evidence of Registration.
- A certificate of registration signed by the Registrar shall be issued to the society and shall be conclusive evidence that the Cooperative Society therein mentioned is a Co-operative Society duly registered under this Act and that its bye-laws are as attached to the certificate, unless it is proved, that the registration of the society has been cancelled or that amended bye-laws have been registered or that the society's copy of the certificate or bye-laws has been tampered with.
