Section 25 in Himachal Pradesh Co-Operative Societies Act, 1968
25. Disposal of moneys due to an expelled or resigned or insane member.
- All sums calculated in accordance with the rules to be due from a society to a member, other than payments in respect of the share or interest of such member of the society, shall, subject to the provisions of section 22, be paid-(a)in the case of a member who has been expelled or has resigned from a society, to him; and(b)in the case of a member who has become insane, to any person appointed to manage his properties under the Indian Lunacy Act, 1912 (4 of 1912).
