Section 36(4) in The Delhi Co-operative Societies Rules, 2007
(4)A copy of any of the documents referred to in sub-rule (1) shall be certified by the Assistant Registrar as true copy of the original with the following endorsement made thereon:-(i)Date of receipt of application.(ii)Date on which the copy was ready for delivery.(iii)Date on which delivered.(iv)Copying charges for the documents as applied.(v)Certified to be true copy of the original.Prepared by.............SignatureAsstt. Registrar.Checked by .............Seal:-Every memorandum of appeal under the Act, these Rules or order shall be accompanied with a certified copy of the decision, order award or judgment against which the appeal has been filed.
