Section 60 in Andhra Pradesh Co-Operative Societies Rules, 1964
60. Certifying copies of entries in books, documents etc..
(1)Every copy of an entry in the books of a society regularly kept in the course of business shall be certified by [x x x] [Omitted by G.O.Ms. No. 1108, F & A, dated 2-7-1985.] the president or the secretary and shall also bear the society's seal and in case of a society which is being wound up by the liquidator.(2)The charges to be levied for supply of such certified copies shall not exceed the amount specified in that behalf by the Registrar, from time to time.(3)[Omitted by G.O.Ms.No. 1808, F & A, dated 2.7.1965].[60A. Certifying copies of document. - Every copy of the document or of an entry in such document taken under sub-section (2) of Section 120 shall be certified in the following manner, namely] [Inserted G.O.Ms. No. 1808, F & A, Department dated 2-7-1965. ]:-I certify that the above is a true copy of the ..........*/true copy of an entry or entries ........*and that I have compared the above with the original entry or entries in the .........*and found it/them to be correct.Signature of the officer or person authorised.*Nature of the document to be specified.[60B. Procedure in regard to registration of documents executed on behalf of Agricultural Development Bank or Central Agricultural Development Bank. - A copy of the instrument of mortgage executed in favour of an Agricultural Credit Society or Farmers Service Co-operative Society requiring registration duly certified by the Chief Executive of the society and when he is not on duty by the President of the society along with Supervisor of the financing bank shall be sent by the society to the Registering officer having jurisdiction within a period of fourteen working days from the date of execution of the instrument by registered post or through a messenger.Explanation: - The term 'agricultural credit society' shall mean an agricultural credit society as classified under explanation to Clause (b) of sub-rule (2) of Rule 12] [Substituted by G.O.Ms. No. 103, (Co-Operative IV), dated 22-2-1988. ].[Provided that, to facilitate Agricultural Credit directly to farmers, the Chief Executive of District Co-operative Central Bank Limited or the Branch Manager shall certify a copy of instrument of mortgage executed in favour of District Co-operative Central Bank Limited requiring registration to be sent to the Registering Officer having jurisdiction within 14 working days from the date of execution of the instrument by registered post or through messenger.] [Proviso added by G.O.Rt.No. 1092, Agriculture & Coop. (Coop. IV), dated 2-12-2003. ]
