Section 54 in Jharkhand Co-operative Societies Act, 2008
54. Property from which sums due from a society can be recovered.
- All sums due from a registered society to the Government and all sums recoverable from a registered society under section 33, 39, 44 or 48 may be recovered firstly, from the property of the society, secondly, in the case of a society, the liability of the members of which is limited, from the members, past members or estates of deceased members, or their sureties subject to the limit of their liability; and thirdly, in the case of other societies, from the members, past members, or estates of deceased members or their sureties to such extent or in such proportion as may be determined by the Registrar or the State Co-operative Tribunal or the Co-operative Forum.
