Section 59(1) in Jharkhand Co-operative Societies Act, 2008
(1)A copy of an entry in a book, register or list of a registered society regularly kept in the course of business, shall if certified in such manner as may be prescribed by the Rules, be admissible in 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 would, if produced , have been admissible to prove such matters, transactions and accounts.
