Section 46 in The Manipur Co-operative Societies Act, 1976
46. Charge upon share or interest of members.
- A society shall have a charge upon the share or interest in the capital, and on the deposits, of a member or past member or deceased member, and upon any dividend, bonus or profits payable to any such member, in respect of any debt due from such member or his estate to the society ; and the society may set-off any such credited or payable to such member in or towards payment of any such debt:Provided that no co-operative bank shall have a charge upon any sum invested with it by a society out of the provident fund established by it under Section 71, or its reserve fund; and no co-operative bank shall be entitled to set-off any such sum towards any debts due from the society.
