Section 22 in The Multi-State Co-Operative Societies Rules, 2002
22. Certification of copies of entries in books.
(1)(a)A copy of any entry in a book of a multi-State co-operative society regularly kept in the course of its business shall be certified by the Chief Executive or officer authorised by the bye-laws of the society.(b)Where an order has been passed under section 123 superseding the board and appointing an administrator by administrator or any other officer authorised by him.(c)Where an order has been passed under sub-section (1) of section 89 appointing a liquidator of the multi-State co-operative society, by the liquidator.(2)Every certified copy shall bear the signature of the Chief Executive or any director or authorised officer and seal of the multi-State co-operative society.(3)The charges to be levied for the supply of such certified copies shall be as provided in the bye-laws of such a multi-State co-operative society. In absence of such a provision in the bye-laws of a multi-State co-operative society, a charge of rupees two per folio shall be levied.
