Section 24 in The Chhattisgarh Co-operative Societies Rules, 1962
24. [ Manner of certifying copies. [Substituted by notification No. F-5-40-84-1-XVI, dated 29-4-85.]
- For the purpose of sub-sections (1) and (2) of Section 34, a copy of entry in a book of society or of any document obtained and kept by it in the course of its business may be certified-(a)by any two officers of the society as defined in clause (v) of Section 2; or(b)by the Registrar assuming charge of the society under sub-section (8) of Section 49; or(c)where an order has been passed under sub-section (1) of Section 53-(i)by the person appointed to manage the affairs of the society; and(ii)[ where the persons are appointed to manage the affairs of the society by any two of the persons so appointed; or](d)by the liquidator under the seal of the society where a liquidator has been appointed under Section 70.]
