Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(2) in The Maharashtra Co-Operative Societies Act, 1960 (2)The register shall be prima facie evidence of the date on which any person was admitted to membership, and of the date on which he ceased to be a member.
