Section 151 in West Bengal Co-operative Societies Act, 2006
151. Presumption raised by entry in register of members.
(1)A register of members or shares properly maintained by a Co-operative society in the course of its business shall be prima facie evidence of -(a)the date on which the name of any person has been entered in such register as member of such Co-operative society, and(b)the date of which such person has ceased to be a member of such Co-operative society.(2)If for any reason the register of members of shares in not available, the detailed list of members with shareholding enclosed with the audit report or inspection report, if any, shall be treated as prima facie evidence of membership as on the date the balance sheet is drawn up or inspection is held.
