Section 144 in Jammu and Kashmir Co-Operative Societies Act, 1989
144. Proof of documents or entries in documents.
- Any Housing Society or the Housefed may grant copies to the borrowers themselves, or on the order of the court, to any person of any document obtained and kept by it in course of its business, or of any entries in such documents, and any copy as granted shall, when certified, in such manner as may be prescribed, be admissible in evidence for any purpose in the same manner and to the same extent as the original document, or the entries therein, as the case may be.
