Section 2(xix) in Himachal Pradesh Co-Operative Societies Rules, 1971
(xix)['defaulter' means a member of a society who fails to repay any loan, advance, cash, credit limits, sum or interest there on accrued due to the society, financing bank within the time fixed for repayment or the time limit, if any, fixed in the bye-laws;] [Amended on November 20, 1979.]
