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State of Chattisgarh - Section

Section 24A in The Chhattisgarh Co-operative Societies Rules, 1962

24A. [ Supply of statement of account to members. [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.]

(1)Every society advancing loans to its members shall at the time of advancing first loan shall issue a 'loan pass-book' to every member in such form as may be prescribed by the Registrar.
(2)Entries in the loan pass-book shall be up-dated and certified by the Manager of the society within three months from the date of the close of a co-operative year by entering therein the transactions of loan advanced and recoveries made during the year.
(3)In case a member fails to submit his pass-book to the society for updating within three months from the close of the co-operative year, the society shall prepare a duplicate copy of the loan pass-book of the member containing all transactions upto the close of the preceding co-operative year and furnish the same to the member concerned when he applies for the same or takes a fresh loan from the society, whichever is earlier.
(4)No fee shall be charged by the society for the loan pass-book when issued for first time but such fee as may be fixed by the society shall be collected for a duplicate copy issued to the member.
(5)All entries made in the loan passbook shall be presumed to be correct unless proved otherwise.]