Section 40 in Haryana Co-operative Societies Act, 1984
40. Register of members.
- Any register or list of members kept by any co- operative society shall be prima facie evidence of any of the following particualrs entered therein namely :-(a)the date on which any person became a member;(b)the date on which any such member ceased to be a member;(c)the number of shares held by such member and the date from which so held; and(d)[ the nominees of a member, if any : [Added by Haryana Act No. 19 of 2006.]Provided that every individual enrolled as a member in a primary society shall furnish his photograph, his permanent address and correspondence address to the society and shall communicate the change, if any, within a period of fifteen days of such change to the Registrar."] [Substituted by Haryana Act No. 18 of 2007.]
