Section 44(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)A copy of any entry in a book of a registered 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 proceedings, as prima facie evidence of the existence of such entry, and shall be admitted, as evidence of the matters, transactions and accounts therein recorded in every case where, and to the same extent as, the original entry itself is admissible.
