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Co-Operative Societies Act 2008 14. Effect of certificate of registration 1. Except for a society that is deemed to be registered under this Act, a society comes into being on the date inscribed on the certificate of registration. 2. A certificate of registration issued by the Registrar to a society is conclusive proof that the society named in the certificate is registered under the Act and has complied with all the requirements of registration.    |
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