Section 2(c) in The Chhattisgarh Co-operative Societies Rules, 1962
(c)[ "Co-operative Year" means the year ending on the 31st March every year;] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.](cc)[ "Certified copy" means a copy of any entry in the books of the society together with a certificate written at the foot of such copy that it is a true copy of such entry, that such entry is contained in one of the ordinary books of the society and was made in the usual and ordinary course of business and that such book is still in the custody of the SOciety such certificate being dated and subscribed by the officers (mentioned in Rule 24 from (a) to (d) with his name and official title) as defined in the Act;] [Inserted by notification No. F-5-4-88-XV-1, dated 28-6-88.](ccc)[ "Chairman" means the Chairman of the Chhattisgarh State Co-operative Tribunal;] [Inserted by notification No. F-3135-1157-99-XV-1, dated 14-10-99.]
