Section 34A in The M.P. Co-Operative Societies Act, 1960
34A. [ Societies to give pass books to member. [Inserted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
(1)A society which gives loans to its members or a society or class of societies which the State Government may notify in the official Gazette, from time to time, shall furnish to each member a pass book, which shall contain an account of the transactions with the member, such as, the date of the transaction, the amount of loan advanced, the rate of interest, the repayment made by the member, the amount of the principal and interest due and such other particulars as may be prescribed. The necessary entries shall be made in the pass book from time to time which shall be counter signed by such office-bearer of the society as may be authorised in this behalf by the committee. For this purpose, the member shall be bound to present the pass book to such office-bearer and if the pass book is required to be kept for some time for making the necessary entries, the member shall be granted a receipt therefor, by such office-bearer.(2)The entries in the pass book duly made shall, until the contrary is proved, be prima facie evidence of the account of transactions of the society with the member.]
