Section 71A(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)If a co-operative society is unable to pay its debts (hereinafter in this section referred to as the debtor-society) by reason of its members defaulting in the payment of the moneys due to another co-operative society (hereinafter in this section referred to as the creditor society) and the committee of management of the debtor society omits or neglects to take necessary steps for recovery of money due from its members, the creditor-society may, notwithstanding anything in this Act, direct the said committee by a notice in writing to proceed against the defaulting members in accordance with the provisions of section 70, section 91, section 92 or section 95-A, as the case may be.
