LexSection 57 — Register of members.
The Multi-State Co-operative Societies Act, 2002
Any register or list of members or shares kept by any multi-State cooperative society shall be prima facie evidence of any of the following particulars entered therein, namely:-- (a) the date on which any person entered in such register or list became a member; or (b) the date on which any such person ceased to be a member.Open in Lexace · Ask the AI about this section