Section 102(2) in Rajasthan Co-operative Societies Act, 2001
(2)Sums due from a society to the Government and recoverable under sub-section (1) may be recovered, firstly from the property of the society: secondly, in the case of a society the liability of the members of which is limited, from the members, past members, or the estates of deceased members, subject to the limit of their liability; and thirdly, in the case of other societies, from the members, past members or the estates of deceased members:Provided that the liability of past members and the estates of deceased members shall in all cases be subject to the provisions of section. 23.
