Section 21(3) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(3)Where a bank has obtained a decree or a award against a co-operative society indebted to it, the bank may proceed to recover such moneys firstly from the assets of the co-operative society and secondly from the members of the co-operative society to the extent of their debts due to the society.Explanation. - In this Act "committee", in relation to a co-operative society, means a committee as defined in clause (5) of section 2 of the Co-operative Societies Act.
