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Citedby 274 docs - [View All]
Asstt. Commissioner Of ... vs South Point Montessori School on 23 March, 2007
Punjab State Co-Operative ... vs Deputy Commissioner Of Income Tax on 31 July, 2006
Arvind Bhartiya Vidhyalya Samiti vs Assistant Commissioner Of Income ... on 25 January, 2008
Karnataka Co-Operative Milk ... vs Government Of Karnataka And Anr. on 5 August, 2005
G. Mahadevappa And Sons, Hubli And ... vs The Dharwad District ... on 16 January, 2002

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[Complete Act]
Central Government Act
Section 10 in The Co- Operative Societies Act, 1912
10. Evidence of registration. A certificate of registration signed by the Registrar 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.