Section 166(1) in Tamil Nadu Co-operative Societies Rules, 1988
(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"
