Section 149(c) in The Orissa Co-operative Societies Rules, 1965
(c)where an order has been under Section 72 of the Act appointing a Liquidator of the Society, by the Liquidator.(ii)The charges to be levied for the supply of certified copies of documents or entries in the books of a Society shall not exceed the amount fixed in this behalf under Rule 148.(iii)No copy of document or of any entry therein taken under Sub-Section (4)(c) of Section 92 or Section 125 of the Act shall be admissible in evidence unless it contains a certificate in the following form -
