Section 66 in Mizoram Cooperative Societies Act, 2006
66. Admissibility of copy of entry made in the books of accounts of the co-operative as evidence.
- A copy of any entry made in the books of accounts maintained by a co-operative shall, if certified by a competent or authorized person or authority, be received and admitted as a prima-facie evidence of the existence of such entry in any or all legal proceedings, as that of original entry itself is admissible.
