Section 26(5) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(5)Subject to he provisions of sub-section (6), the liability of a member or of the estate of a deceased member for the debts of the cooperative as they existed-(a)in the case of a past member, on the date on which the person ceased to be a member; and(b)in the case of a deceased member, on the date of his/her death;shall continue for a period of two years from such date.
