Section 2(H) in Uttarakhand Co-Operative Societies Act, 2003
(H)"Co-operative society with unlimited liability" means a co-operative society the members of which are, in the event of its being wound up, jointly and severally liable for in respect of all its obligations and to contribute to any deficit in the assets of the society;(I)"Committee of management" means the committee of a co-operative society, by whatever name called, to which the management of the affairs of the society is entrusted;
