Section 166 in Tamil Nadu Co-operative Societies Rules, 1988
166. Manner of certifying copies under sub-section (3) of section 129.
(1)For the purpose specified in sub-section (3) of section 129, copy of any document or of any entry therein shall be certified in the following manner:-"I certify that the above is a true copy of the/ true copy of an entry or entries in the / and that I have compared the above copy with the original/ entry or entries in the........and found it/ them to be correct.Signature of the officer or personauthorised under sub-section (1)of section 129 of the Tamil NaduCo-operative Societies Act, 1983"(2)The fees payable for supply of certified copy shall be the same as prescribed in rule 173 for granting certified copies of documents in the Registrar's office.
