Section 155(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Sums due from a society to the Government and recoverable under the foregoing sub-section may be recovered, firstly from the property of the society, secondly in the case of a society of which the liability of the members is limited, from the members or past members or the estate of deceased members subject to the limit of their liability, and thirdly, in the case of societies with unlimited liability, from the members or past members or estate of deceased members.
