Section 68 in Jammu and Kashmir Co-operative Societies Rules, 2001
68. Proof of entries in Co-operative Society's Books and certified copies thereof
(1)A copy of any entry in a book of a Co-operative Society regularly kept in the course of its business, shall, if certified in such manner as may be prescribed, be received in any suit or legal proceeding as prima facie evidence, of such entry and shall be admitted as evidence of the matters, transaction and accounts therein recorded in the same manner and to the same extent as the original entry itself is admissible.(2)A Co-operative Society may grant copies of any document obtained and kept by it in the course of its business, or of any en tries in such documents, and copy so granted shall, when certified in such manner as hereinafter provided, 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.(3)No officer of a Co-operative Society or in whose office the books of a Co-operative Society are deposited after liquidation shall, in any proceedings to which the society or the liquidator is not a party, be compelled to produce any of the Society's books or documents the contents of which can be proved under this rule or to appear as a witness to prove the matters, transactions and accounts therein recorded, except under order of the Government, Court, Tribunal or the Arbitrator made for the special cause.(4)For the purpose specified in this rule a copy of any entry in the books of a Co-operative Society regularly kept in the course of business shall be certified (a)by the Chairman or Secretary of the society and shall also bear the society's seal; or(b)by the liquidator where an order has been passed under section 66 appointing a liquidator of the society.(5)The charges to be levied for the supply of such certified copies shall not exceed the amount specified in that behalf by the Registrar from time to time.
