Section 3 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
3. Certifying Copies of Entries In Books.
(1)For the purposes specified in sub-section (1) of section 56-, a copy of any entry in a book of a multi-State co-operative society regularly kept in the course of its business shall be certified-(i)by the Chief Executive of the society or any other member or employee authorised by the bye-laws of the society;(ii)where an order has been passed under section 48-superseding the board and appointing an administrator, by the administrator or any other officer authorised by him; and(iii)where an order has been passed under sub-section (1) of section 80-appointing a liquidator of the multi-State co-operative society, by the liquidator.(2)Every certified copy shall bear the seal of the multi-State co-operative society.
