Section 68(2) in Jammu and Kashmir Co-operative Societies Rules, 2001
(2)A Co-operative Society may grant copies of any document obtained and kept by it in the course of its business, or of any en tries in such documents, and copy so granted shall, when certified in such manner as hereinafter provided, be admissible in evidence for any purpose in the same manner and to the same extent as the original document, or the entries therein as the case may be.
