Section 68(4) in Jammu and Kashmir Co-operative Societies Rules, 2001
(4)For the purpose specified in this rule a copy of any entry in the books of a Co-operative Society regularly kept in the course of business shall be certified (a)by the Chairman or Secretary of the society and shall also bear the society's seal; or(b)by the liquidator where an order has been passed under section 66 appointing a liquidator of the society.
