Section 22(1) in The Multi-State Co-Operative Societies Rules, 2002
(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.
