Section 24 in The M.P. Co-Operative Societies Rules, 1962
24. [ Manner of certifying copies. [Substituted by Notification No. F-5-40-84-1-XVI, dated 29-4-1985.]
- For the purpose of sub-sections (1) and (2) of Section 34, a copy of entry in a book of society or of any document obtained and kept by it in the course of its business may be certified.(a)by any two officers of the society as defined in clause (v) of Section 2, or,(b)by the Registrar assuming charge of the society under sub-section (8) of Section 49, or,(c)where an order has been passed under sub-section (1) of Section 53-(i)by the person appointed to manage the affairs of the society; and(ii)[ where the persons are appointed to manage the affairs of the society by any two of the persons so appointed; or](d)by the liquidator under the seal of the society where a liquidator has been appointed under Section 70].
