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State of Uttar Pradesh - Section

Section 375 in The U.P. Co-operative Societies Rules, 1968

375.

Copies of entries in the books of a co-operative society shall, for the purpose of Section 115, be considered as duly certified, if made by or under the direction of a member of the Committee of Management authorised by the society in this behalf and certified as correct by him and by the Chairman, Vice-Chairman or the Secretary of the society:Provided that such certified copy shall invariably bear the seal of the society. The society may charge such fees as may be laid down in the bye-laws of the society for the issue of such certified copies.